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Union of India - Section

Section 29 in Insurance Regulatory and Development Authority of India (Health Insurance) Regulations, 2016

29. Other Disclosures.

- i. Every Insurer shall disclose product-wise or location or geography-wise particulars of the TPAs that are engaged for rendering health services in their respective website, and these details shall be updated whenever there is a change.ii. Product-wise cashless services offered shall be clearly explained in the website of the respective Insurers.iii. In case of Pilot Products referred under Regulation (2)(i)(l) above, in addition to all the extant disclosure norms applicable to insurance advertisements, all the sales and publicity material pertaining to the 'Pilot products' shall disclose the following: