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No Benefit to Disabled Dependent Till Proposer Survives Under LIC's Jeevan Aadhar Policy: SC - (04 Jan 2019)

Supreme Court of India has upheld a condition in Jeevan Aadhar Policy from the Life Insurance Corporation of India that no benefit can be paid to the dependant till the proposer/life assured survives.

Tags : SUPREME COURT   MONITORING OF COMPUTERS  

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