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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(15) in Insurance Regulatory and Development Authority of India (Registration of Insurance Marketing Firm) Regulations, 2015

15.2The refusal to grant a registration shall be communicated by the Authority within thirty days of such refusal to the Applicant stating therein the grounds on which the application has been rejected.