Section 5 in The Insurance Regulatory And Development Authority (Assets, Liabilities, And Solvency Margin Of Insurers) Regulations, 2000
5. Determination of solvency margin
.-Every insurer shall prepare a statement of solvency margin in accordance with Schedule III-A, in respect of life insurance business, and in Form KG in accordance with Schedule III-B, in respect of general insurance business, as the case may be.
