Section 3(3) in The Insurance Regulatory And Development Authority (Investment) Regulations, 2000
(3)Unit Linked Insurance Business.-Every insurer shall invest and at all times keep invested his segregated fund of Unit linked business as per pattern of investment offered to and approved by the policy-holders where the units are linked to categories of assets which are both marketable and easily realizable. However, the total investment in Other Investments, as specified under (sic section) 27-A(2) of Insurance Act, 1938, category shall at no time exceed 25% of such fund(s).] [ Added by Notification No. IRDA/Reg/5/47/2008, dated 30.7.2008 (w.e.f. 11.8.2008).]
