Section 21(3)(b) in Insurance Regulatory and Development Authority of India (Third Party Administrators

[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Section 21(3)(b) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(b)The granular details of the payments made, amounts disallowed and the reasons there for.