Section 26(1) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(1)From the date of commencement of these regulations, the following regulations shall be superseded:a. Insurance Regulatory and Development Authority (Third Party Administrators - Health Services) Regulations, 2001.b. Insurance Regulatory and Development Authority (Third Party Administrators - Health Services) (First Amendment) Regulations, 2013.c. Insurance Regulatory and Development Authority (Third Party Administrators - Health Services) (Second Amendment) Regulations, 2013
