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[Cites 0, Cited by 2] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(1) in The Insurance Act, 1938

(1)No policy of life insurance shall be called in question on any ground whatsoever after the expiry of three years from the date of the policy, i.e., from the date of issuance of the policy or the date of commencement of risk or the date of revival of the policy or the date of the rider to the policy, whichever is later.