Section 4(2) in The Insurance Regulatory And Development Authority (Actuarial Report And Abstract) Regulations, 2000
(2)An insurer shall prepare the following statements which shall be annexed to the abstract prepared in accordance with these regulations, namely:-(a)in respect of Linked Business,-(i)Form LB-1;(ii)Form LB-2;(iii)Form LB-3;(iv)Form LB-4;(v)Form IA;(b)in respect of Non-Linked Business,-(i)Form NLB-1;(ii)Form NLB-2;(iii)Form DD;(iv)Form DDD;(v)Form DDDD;(vi)Form IA;(c)in respect of Health Insurance Business,-(i)Form LB-1;(ii)Form LB-2;(iii)Form LB-3;(iv)Form NLB-1;(v)Form IA(d)Summary statements,-(i)Form K;(ii)Form IRDA-AA as specified under regulation 4 of Insurance Regulatory and Development Authority (Assets, Liabilities, and Solvency Margin of Insurers) Regulations, 2000;(iii)Form H;(iv)Form I;(v)Statement of Composition and Distribution of surplus in respect of policy-holders'fund as specified under regulation 8.
