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SC: Failure to Disclose Policy-Holder of Changes in Policy Conditions Amounts to Deficiency in Servic - (10 Dec 2021)

INSURANCE

Supreme Court has allowed medical claim relief to two senior citizens, holding that the failure of an insurance agent to disclose to the policy-holder the changes in the policy conditions at the time of renewal of the policy will amount to deficiency in service within the ambit of the Consumer Protection Act 1986.

Tags : SUPREME COURT   CHANGES IN POLICY CONDITIONS  

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