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Delhi HC Directs to Examine on Claims of People Unable to Get Insurance Benefit in Second Covid Wave - (28 May 2021)

INSURANCE

Delhi High Court has directed IRDAI (Insurance Regulatory and Development Authority of India) to examine as to whether the claims of people who were unable to get the benefits of insurance policies for not getting hospital beds can be considered owing to the dearth of medical infrastructure in wake of the second Covid wave. The Court has also directed that any such consideration may take place by consultation between IRDAI and insurance companies.

Tags : DELHI HIGH COURT   INSURANCE CLAIMS  

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