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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(3)[ Each of the promoters shall satisfy the following criteria.a. Must be carrying on business not related to insurance or engaged in offering professional services not related to insurance for a period of not less than three years to the date of application;b. Have positive net worth in all the immediately preceding three financial years to the date of application; andc. Have net worth of not less than the respective capital contribution in the immediately preceding two financial years to the date of application;