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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(e) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019

(e)The group Unit Linked insurance products may levy a surrender charge not exceeding 0.05 per cent of the fund, with a maximum cap as decided by the Authority from time to time if the policy is surrendered within the third renewal of the policy. The current cap is Rs. 500,000/-.