LexSection 42E — Commission, brokerage or fee payable to intermediary or insurance intermediary.
The Insurance Act, 1938
1 [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.]Open in Lexace · Ask the AI about this section