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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in Insurance Regulatory and Development Authority of India (Unit Linked Insurance Products) Regulations, 2019

(4)be expressed as per Rs.1000 Sum at risk for each age.
(h)Rider charge or Rider Premium:
(i)Within a product, cost of rider cover can be levied through rider charge or level rider premium, but not both. This should be explicitly mentioned in policy document & other filing documents.
(ii)Riders as approved by the Authority can be attached to the Unit Linked insurance products provided: