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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(b) in Insurance Regulatory and Development Authority of India (Non-Linked Insurance Products) Regulations, 2019

(b)Under both group and individual deferred annuity products,
(i)annuity shall be payable at the end of the deferment period and annuity rates shall be guaranteed at the inception of the contract.
(ii)Premium payment mode may be single, limited premium or regular premium.