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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(1)The Authority, with or without prior notice, may appoint one or more of its officers as "inspecting authority" to undertake inspection of books of accounts, records and documents of the TPA for any of the purposes mentioned in regulation 24 (2).