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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(g) in International Financial Services Centres Authority (Manner of Payment and Receipt of Premium) Regulations, 2022

(g)‘premium payment warranty clause’ refers to a clause incorporated in the contract of insurance, relating to the time and manner of payment of premium.