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State of Rajasthan - Section

Section 15 in Rajasthan State Accredited Journalists Medical Facility Scheme 2009

15.

"TPA" meats a Third Party Administrator who, for the time being is licensed by the Insurance Regulatory and Development Authority, and is engaged, for a fee or remuneration, by whatever name called as may be specified in the agreement with the GIF, for the provision of health services.