Section 5(e) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019
(e)Other Conditions:(i)In case of Unit Linked insurance products offering death benefit as stipulated in Regulation 5(c), the sum assured payable on death shall not be reduced (save as provided in Regulation 37(a)) except to the extent of the partial withdrawals made during the two-year period immediately preceding the death of the life assured.(ii)No cover shall be extended after the expiry of the policy term except as mentioned under Regulation 19 (f).(iii)In case of death due to suicide within 12 months from the date of commencement of the policy or from the date of revival of the policy, as applicable, the nominee or the beneficiary of the policyholder shall be entitled to the fund value, as available on the date of intimation of death.
