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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3)(b) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015

(b)appoint a qualified valuer or direct a qualified valuer to be appointed by the central recordkeeping agency, if so considered necessary by the Authority and the expenses for carrying out any valuation under this clause shall be borne by the central recordkeeping agency.