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4[42E. Condition for intermediary or insurance intermediary.- Without prejudice to the provisions contained in this Act, the Authority may, by regulations made in this behalf, specify the requirements of capital, form of business and other conditions, to act as an intermediary or an insurance intermediary.] 60 1. Subs. by 5 of 2015, s. 51, for "licence issued" (w.e.f. 26-12-2014). 2. Subs. by s. 51, ibid., for "licence" (w.e.f. 26-12-2014). 3. Subs. by s. 51, ibid., for sub-sections (8) and (9) (w.e.f. 26-12-2014). 4. Subs. by s. 51, ibid., for section 42E (w.e.f. 26-12-2014).    |
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