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Review of Foreign Direct Investment policy in Insurance sector- (Ministry of Commerce and Industry) (23 Mar 2016)

MANU/INDP/0006/2016

Insurance

The Central Governments issued amendments to its ‘Consolidated FDI Policy Circular 2015’ to liberalise foreign direct investment in the insurance sector. Insurance companies, brokers, third party administrators, surveyors and loss assessors and other insurance intermediaries can now invite up to 49 per cent FDI in their equity. Foreign investment will be allowed by the automatic route, subject to verification by the IRDA.

Relevant : Indian Insurance Companies (Foreign Investment) Rules, 2015 MANU/FNSV/0003/2015

Tags : INSURANCE FOREIGN DIRECT INVESTMENT LIBERALISE

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