Section 18(4) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019
(4)For treatment of critical illnesses of self or spouse.(e)Partial withdrawals made shall be allowed from the fund built up from the top-up premiums, if any, as long as such fund supports the partial withdrawal and subsequently, the partial withdrawals may be allowed from the fund built up from the base premium. The insurer shall have the necessary systems built to identify the funds from the base premiums and funds from top-up premiums.(f)The partial withdrawals shall not be allowed which would result in termination of a contract.(g)The partial withdrawals with respect to the fund values from the base premiums shall only be counted for the purpose of adjusting the sum assured to be payable on death. Partial withdrawals made from the top-up premiums shall not be deducted for this purpose.
