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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1)(c) in Insurance Regulatory and Development Authority of India (Insurance Brokers) Regulations, 2018

(c)Applications for grant of license or renewal of license, received at the Authority prior to notification of these regulations shall be governed by the provisions of Insurance Regulatory and Development (Insurance Brokers) Regulations, 2013 till the final consideration / disposal of such applications.