Section 5 in Insurance Regulatory and Development Authority of India (Insurance Web Aggregators) Regulations, 2017
5. Application to conform to the requirements.
(a)An application, which is not complete in all respects, shall be liable to be rejected:Provided that, before rejecting any such application, the applicant shall be given an opportunity to complete such formalities within a period of thirty days from the date of receipt of communication from the Authority.(b)The Authority may require the applicant to furnish such further information or clarification as may be required by it.(c)In case the requirements are not furnished /filed/ submitted within 30 days of the communication from the Authority, the application may be returned and the applicant shall be required to file a fresh application.
