Section 26(4) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(4)Where any inspection has been conducted or proceedings have been initiated by the Authority under Insurance Regulatory and Development Authority (Third Party Administrators - Health Services) Regulations, 2001, they shall continue to be governed by Insurance Regulatory and Development Authority (Third Party Administrators - Health Services) Regulations, 2001 only till their final disposal.
