Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(5) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(5)A TPA which renders non-insurance services relating to any of the health schemes mentioned in Regulation 22 (3) of these Regulations shall immediately notify the order issued by the Authority to the concerned Central or State Governments.