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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(8) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(8)Every insurance broker shall submit to the Authority the details of statutory auditors engaged by them along with the audited accounts as per Schedule II - Form V of these regulations. The statutory auditors of the insurance broker shall be appointed for a maximum continuous duration of up to 5 years.