Section 16(6) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016
(6)[ A TPA against whom an order of revocation or cancellation or denial of the renewal has been passed by the Authority shall not, for a period of two year from the date of such revocation or cancellation or denial, submit a fresh application to the Authority for grant of certificate of registration as a TPA.] [Inserted by Notification F. No. IRDAI/Reg/15/166/2019, dated 3.12.2019 (w.e.f. 14.3.2016).]
