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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(iv) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019

(iv)In case of fraud or misstatement or suppression of material fact, the policy shall be treated in accordance with the provisions of Section 45 of the Insurance Act, 1938.