Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act] Union of India - Subsection Section 24(3)(b) in The Insurance Regulatory And Development Authority (Insurance Brokers) Regulations, 2002 (b)shall not contain any terms to the effect that payments of claims depend upon the insurance broker having first met the liability;