Document Detail

Title: Circulars
Reference No.: IRDA/Rl/ClR/MISC/058/04/2019
Date: 04/04/2019
Cross Border Reinsurers granted approval under Regulation 4 of IRDA (Re-ins


On the basis of the submission made by cross border reinsurers and recommendations made by (re)insurers, the Authority has granted special approval to the below mentioned CBRs, applicable for the FY 2019-20.

Approval No

Name of CBR

Country

IRDAl/Rl/CBR/2019-20/001#

Republican Unitary Enterprise - ~Belarusian National Reinsurance Organization

Belarus

IRDAI/Rl/CBR/2019-20/002#

Nepal Re

Nepal

IRDAI/Rl/CBR/2019-20/003#

East Africa Re

Kenya

IRDAI/Rl/CBR/2019-20/004#

CICA Re

Kenya

IRDAl/Rl/CBR/2019-20/005#

Ingosstrakh Joint Stock Insurance Co.

Russia

PICC Re

China

IRDAl/Rl/CBR/2019-20/007#

Zep Re (PTA Reinsurance Co.)

Kenya

IRDAl/Rl/CBR/2019-20/008#

Asian Re

Thailand

IRDAI/RI/CBR/2019-20/009#

Joint Stock Company Russian National Reinsurance Com an RNRC

Russia

IRDAl/Rl/CBR/2019-20/010#

Bao Viet Insurance Corporation

Vietnam

IRDAl/Rl/CBR/2019-20/011#

PT Reasurancsi Indonesia Utama (Persero) — Indonesia Re~

Indonesia

#: Reinsurance placements by (re)insurers/FRBs to the CBRs indicated by # shall not exceed 5% of the total reinsurance premium ceded outside India.

Suresh Mathur
Executive Director

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