Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(3)All the provisions of the Act which are applicable for an 'Intermediary' or 'Insurance Intermediary' as defined in IRDA Act, 1999 as amended from time to time, are also applicable to an applicant or to the registered TPA.