Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82(8)] [Section 82] [Entire Act] Union of India - Subsection Section 82(8)(d) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015 (d)The Inquiry Officer shall return a finding of guilty in respect of those articles of charge to which the employee concerned pleads guilty.