Section 23 in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015
23. Procedure for disciplinary proceeding.
- The procedure to be followed by the Authority in the event of an Insurance Marketing Firm violating any of the provisions of the Act, as amended from time to time/ IRDA Act/ Regulations/Guidelines/Circulars/ Notifications shall be as specified in Schedule VIII of these Regulations.
