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 28] [Entire Act] Union of India - Subsection Section 28(a) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019 (a)The charges as approved by the Authority shall not be modified or changed without obtaining the prior approval of the Authority.
