Section 37(1) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(1)The Authority shall ordinarily issue only one certificate of registration in the categories of Direct Broker (Life) and/ or Direct Broker (General) and/ or Direct Broker (Life & General) and/ or Reinsurance Broker or Composite Broker to a corporate group. For the purposes of these regulations, the group shall have the same meaning as defined in IRDAI (Investment) Regulations, 2016.
