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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(1)In case a Certificate of Registration granted to a TPA by the Authority is lost or destroyed or mutilated, the TPA shall submit to the Authority an application for issue of duplicate Certificate of Registration in such form as may be specified by the Authority.