Section 26(26) in Rajasthan State Accredited Journalists Medical Facility Scheme 2009
26.1The premium payable under this Policy shall be paid in advance. No receipt for Premium shall be valid except on the official form of the /SI&GPF signed by a duly authorized official of the/GIF. The due payment of premium and the observance and fulfillment of the terms provisions conditions and endorsements of this policy by the Insured Person in so far as they relate to any thing to be done or complied with by the Insured Person shall be a condition precedent to any liability of the GIF to made any payment under this Policy. No waiver of any terms, provisions, condition an endorsements of this policy shall be valid unless made in writing and signed by an authorized official of the GIF.
