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

Union of India - Subsection

Section 15(4) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(4)Where the application for Renewal has been filed after the period mentioned in regulation 15 (A) (2) of these regulations, but before the expiry of the validity of Certificate of Registration, the application shall be accompanied by an additional fee of Rs. 100/- (Rupees one hundred only) and applicable service tax.