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 14(2)] [Section 14] [Entire Act] Union of India - Subsection Section 14(2)(v) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019 (v)However, the policyholder has an option to surrender the policy anytime and proceeds of the policy fund shall be payable.