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 19] [Entire Act] Union of India - Subsection Section 19(c) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019 (c)The period of settlement shall not, in any case, be extended beyond a period of five years from the date of maturity or death whichever is earlier.
