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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(2)The TPA shall maintain books and accounting records in accordance with the provisions of the Companies Act 2013. All other records shall be maintained for such period as may be specified by the Authority.