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Union of India - Section

Section 23 in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015

23. Submission of report.

(1)On completion of the inspection or audit, a report shall be submitted to the Authority, which after consideration of the report, may take such action as it may deem fit and appropriate in the interest of the subscribers.
(2)The Authority may suomotu or after consideration of the inspection or audit report, as the case may be, order an investigation or inquiry to be conducted in the matter.