Section 2(la) in Indian Insurance Companies (Foreign Investment) Rules, 2015
(la)[ "intermediary or insurance intermediary" shall have the meaning assigned to it in clause (f) of sub-section (1) of section 2 of the Insurance Regulatory and Development Authority Act, 1999;] [Inserted by Notification No. G.S.R. 619(E), dated 2.9.2019 (w.e.f. 19.2.2015).]
