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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(5)Indian investors, other than promoters referred at sub-regulation 4 of regulation 8 above, put together shall not hold more than twenty-five percent of paid up equity capital of the applicant.