Section 24(2) in Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015
(2)In case of a corporate agent licensed under IRDA (Licensing of Corporate Agents) Regulations, 2002 they shall comply with regulation 1(3) of these regulations. However, they shall continue to service their existing policyholders as required under sub-clause (!) of this regulation til! the expiry of the term of such policies or for a period of six months, whichever is earlier, within which time they shall make suitable arrangements with the concerned insurer for servicing the contracts. The details of such contracts along with the arrangements shall be disclosed to the Authority within thirty days of such arrangements.
