Section 2(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(2)Words and expressions used and not defined in these regulations but defined in the Insurance Act, 1938, or the Life Insurance Corporation Act, 1956 (31 of 1956) or the General Insurance Business (Nationalization) Act, 1972 (57 of 1972), or Insurance Regulatory and Development Authority Act, 1999 or rules or regulations made there under shall have the meanings as respectively assigned in those Acts, rules or regulations as amended from time to time.
