Section 26(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(2)The TPAs which have been issued license and whose licences have been renewed by the Authority under Insurance Regulatory and Development Authority (Third Party Administrators - Health Services) Regulations, 2001 and which continue to be valid as on the date of notification of these regulations shall be deemed to be holding valid Certificate of Registration as if they have been issued under these Regulations.
