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Union of India - Section

Section 18 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016

18. AYUSH Coverage.

- [a. All insurers may endeavour to provide coverage for one or more systems covered under "AYUSH treatment" provided, the treatment has been undergone in the hospitals or healthcare facilities subject to the guidelines as may be specified by the Authority from time to time.] [Substituted by Notification No. F.No. IRDAI/Reg/14/165/2019, dated 19.11.2019 (w.e.f 12.7.2016).]