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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(8) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(8)Where a Certificate of Registration of a TPA is revoked or cancelled or where the TPA is denied renewal or where the TPA voluntarily surrenders certificate of registration, the company shall not carry the words "Insurance TPA" in its name.