Section 45(1) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018
(1)The sale of insurance where leads are generated through online and off-line mode and completed through tele-marketing mode by Insurance Brokers shall be as per IRDAI (Insurance Web Aggregators) Regulations, 2017 issued by the Authority and the Insurance Broker can undertake outsourcing activities only to the extent of tele-calling as allowed under IRDAI (Insurance Web Aggregators) Regulations, 2017 in so far as they are applicable.
