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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Insurance Regulatory and Development Authority of India (Third Party Administrators - Health Services) Regulations, 2016

(1)A TPA shall seek prior approval of the Authority for any change in the shareholding exceeding 5% of its paid-up equity share capital, whether by way of transfer of existing shares or by way of fresh issue of shares to either new or existing shareholders.