Section 2(1)(e) in The Pension Fund Regulatory and Development Authority (Exits and Withdrawals under the National Pension System) Regulations, 2015

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"citizen of India" means a person qualified to be a citizen of India under the Citizenship Act, 1955 (57 of 1955);

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