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Advance Discharge Voucher- (Insurance Regulatory and Development Authority) (12 Jul 2016)

MANU/IRDA/0023/2016

Insurance

The Insurance Regulatory Authority of India tightened instructions for life insurers that issue advance discharge vouchers.

It now requires insurers to mention particulars of the policy, including amount of claim and deductions on the voucher. Insurers are not permitted to make the advance discharge voucher conditional for releasing the policy payment. Details of payments made must be maintained with the insurer.

In what is standard practice across the insurance industry, companies often call for an advance discharge voucher-cum-receipt signed by the policyholder – as life insurance contracts offer a fixed benefit. Policyholders, by attesting the same, accept insurer’s discharge of contractual obligations.

Tags : ADVANCE DISCHARGE   LIFE INSURANCE   PAYMENT  

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