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 32] [Entire Act] Union of India - Subsection Section 32(2) in Pension Fund Regulatory and Development Authority (Retirement Adviser) Regulations, 2016 (2)No officer who has conducted investigation or inspection in respect of the alleged violation shall be appointed as a designated authority.
