Section 5(4) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(4)[ No insurer shall engage any person or entity to render health services mentioned at clauses (a) and (b) of sub-regulation (1) of regulation 3 of these regulations unless such person or entity is holding a valid certificate of registration from the Authority as TPA.] [Substituted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).]
