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 43] [Entire Act] Union of India - Subsection Section 43(ii) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019 (ii)The renewal premium so collected in advance shall only be adjusted on the due date of the premium.
