Section 1 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016
1. Short title and commencement.
- a. These Regulations may be called Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016.b. They shall come into force from the date of their publication in the official Gazette of the Government of India.c. Unless otherwise provided by these Regulations, nothing in these Regulations shall deem to invalidate the Health insurance contracts entered into prior to these Regulations coming into force.d. Unless otherwise mentioned herein, these Regulations are applicable to all registered Life Insurers, General Insurers and Health insurers, conducting health insurance business, as defined under the Act. These Regulations shall also be applicable to all TPAs wherever mentioned.
