Section 20(4) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(4)A TPA shall file details of the agreement entered into between the TPA, insurer, Network Provider as the case may be or any modification thereof, in such form as may be specified by the Authority from time to time.Provided that the Authority, at any point of time, may call for a certified copy of the agreement.
