Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] Union of India - Subsection Section 37(6) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002 (6)If it is considered necessary, the enquiry officer may require the Authority to present its case through one of its officers; and
