Section 9(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(2)Every applicant approved by the Authority for grant of Certificate of Registration shall pay a further sum of [Rs. 2,00,000/- (Rupees two lakh only) and other taxes as may be applicable] [Substituted 'Rs. 30,000/- (Rupees Thirty Thousand only) and applicable service tax' by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).] to the Authority as registration fee prior to grant of Certificate of Registration and the same shall be paid to the Authority in the manner as mentioned in Regulation 7(2) of these Regulations.
