Section 20(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(2)The insurer and the TPA shall define the scope of the Agreement, the health and related services that may be provided by the TPA and the [fees] [Substituted 'remuneration' by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).] therefor, subject to such stipulations as may be laid down by the Authority, wherever applicable.
