Section 9(c) in Insurance Regulatory and Development Authority of India (Non-Linked Insurance Products) Regulations, 2019
(c)In case of death due to suicide within 12 months from the date of commencement of risk under the policy or from the date of revival of the policy, as applicable, the nominee or beneficiary of the policyholder shall be entitled to at least 80% of the total premiums paid till the date of death or the surrender value available as on the date of death whichever is higher, provided the policy is in force.
