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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(ii) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015

(ii)The specified person of corporate agent (composite) shall have undergone at least seventy five hours of training from an approved institution, and shall have pass the examination conducted by the examination body;