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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(1)A TPA shall maintain proper records, documents, evidence and books of all transactions carried out by it on behalf of an insurer in terms of the agreement between the insurer and the TPA.