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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(4)Every order made by the Authority under Regulation 16 (1) of these regulations shall be in writing stating clearly the reasons for revocation, suspension or cancellation or denial of renewal of the Certificate of Registration and shall be served on the TPA.