Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(2) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016 (2)Before taking action under regulation 16(1) of these regulations, the Authority shall grant a reasonable opportunity of being heard, to the TPA.
