Section 34(a) in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
(a)The Authority may cancel the Certificate of registration granted to an Insurance Web Aggregator or take any other action as deemed appropriate under the Act, in case the Insurance Web Aggregator fails to exercise due diligence or comply with any of the obligations under these Regulations or act contrary to the provisions of the Act, IRDA Act, 1999, the rules and regulations framed thereunder and such other directions as issued by the Authority from time to time.
