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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(9) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(9)The Authority, on being satisfied that the TPA fulfils all the conditions mentioned herein for renewal of the Certificate of Registration and that there are no reasons for denial of renewal under Regulation 16 of these regulations, shall renew the certificate of registration in such a form as specified by the Authority.