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Title: To: CEOs/CMDs of all Non-Life Insurance Companies and Registered Indian Reinsurers including Foreign Reinsurance Branch Offices
Reference No.: IRDA/ACT/CIR/SLM/090/05/2018
Date: 31/05/2018
Solvency Margin for Crop Insurance business.
1.      This circular is issued under the powers granted to the Authority under subsection 2(e) of Section 14 of the IRDA Act, 1999.
2.      Reference is drawn to the provisions of Para 6 and Para 8 of the Circular No. IRDA/ACT/CIR/SLM/066/03/2017 dated 28th March, 2017.
3.      The provisions of Para6.3.1 shall remain effective for one more year, that is, for the period up to 31st March, 2019 and the situation will be reviewed accordingly.
4.      Other provisions of the aforesaid Circular shall remain unaltered.
5.      This circular shall be effective from 1st April, 2018.
 
Member (Actuary)

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