Section 32(10) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(10)Where a reinsurance placement is co-broked with a foreign reinsurance broker, the registered broker in India shall only use reinsurance co-brokers who agree to comply with the requirements of these guidelines and shall be responsible to secure compliance with these regulations or other guidelines to the extent applicable, by the foreign reinsurance co-broker.
