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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(7) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(7)TPA are prohibited to charge any fees in any form or in any manner from the policyholders or network providers for the health services rendered under these Regulations and in terms of the agreement.