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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(2)For reinsurance business?
(a)as per market practices prevalent from time to time.
(b)The settlement of accounts by insurers in respect of remuneration of insurance brokers shall be done on a monthly basis and it must be ensured that there is no cross settlement of outstanding balances.