Section 52 in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019
52. Repeal and Savings.
(a)The IRDA (Linked Insurance Products) Regulations, 2013 shall be repealed from the date these Regulations come into force.(b)Unless otherwise provided by these Regulations, nothing in these Regulations shall deem to invalidate the contracts entered prior to these Regulations coming into force.
