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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(c) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019

(c)The systems and processes for deduction of charges shall be reviewed once in a financial year as per the procedure decided by the Authority from time to time. A certificate in this respect shall be appended to the annual Actuarial Report and Abstract.