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Union of India - Section

Section 8 in The Insurance Regulatory And Development Authority (Investment) Regulations, 2000

8. Notwithstanding the above, it is emphasised that rating should not replace appropriate risk analysis and management on the part of the Insurer. The Insurer should conduct risk analysis commensurate with the complexity of the product(s) and the materiality of their holding, or could also refrain from such investments.]