Section 8(6) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(6)The promoters shall agree to a lock-in period of three years for the funds proposed to be invested in the applicant. The lock-in period of three years shall reckon from the date of granting certificate of registration by the Authority.] [Inserted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).]
