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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(3)A TPA shall maintain all the books of account, statements, documents, etc., at the head office or corporate office of the TPA as notified to the Authority, and it shall be the duty of all officers and employees of the TPA to make these available to the inspecting authority.