Section 9(1) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(1)The Authority, on examination of the application and details furnished by the applicant and on being satisfied that the applicant fulfils the requirements and conditions as mentioned in Regulation 7 and 8 of these regulations, may issue the Certificate of Registration to the applicant under Section 42D of the Act in such form as may be specified by the Authority:Provided that the Authority may impose such other conditions as it may deem fit at the time of grant of Certificate of Registration.
