Section 7 in The Insurance Regulatory And Development Authority (Assets, Liabilities, And Solvency Margin Of Insurers) Regulations, 2000
7. Business outside India
.-Where the insurer transacts insurance business in a country outside India, and submits statements or returns or any such particulars to public authority of that country, he shall enclose the same alongwith the forms specified in accordance with these regulations and the Insurance Regulatory and Development Authority (Actuarial Report and Abstract) Regulations, 2000:Provided that if the appointed actuary is of the opinion that it is necessary to set additional reserves over and above the reserves shown in the statements or returns or any such particulars submitted to the public authority of a country outside India, he may set additional reserves.
