Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(e) in The Insurance Regulatory And Development Authority (Actuarial Report And Abstract) Regulations, 2000 (e)"guarantees" means the terms in regard to benefits or premiums or charges, which may not be altered during the currency of the policy;
