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[Cites 0, Cited by 0] [Section 27(4)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4)(h) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019

(h)Rider charge or Rider Premium:
(i)Within a product, cost of rider cover can be levied through rider charge or level rider premium, but not both. This should be explicitly mentioned in policy document & other filing documents.
(ii)Riders as approved by the Authority can be attached to the Unit Linked insurance products provided: