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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(1)If any TPA fails to furnish any document, statement, return, etc., to the Authority as required in any of the rules and regulations, the same shall be construed as a non-compliance of these regulations.