Section 4(2) in The Insurance Regulatory And Development Authority (Investment) Regulations, 2000
(2)Reinsurance Business -Every re-insurer carrying on re-insurance business in India shall invest and at all times keep invested his investment assets in the same manner as set out in sub-regulation (1), until such time, separate regulations in this behalf are formed by the Authority.Note .-For the purpose of regulations 3 and 4:
