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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015

(4)The noticee shall be called upon to submit within a period to be specified in the notice, not exceeding twenty-one days from the date of service thereof, a written representation to the designated authority.