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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(v) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019

(v)"Revival Period" means the period of three consecutive complete years from the date of first unpaid premium during which period the policyholder is entitled to revive the policy which was discontinued due to the nonpayment of premium.