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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018

(3)An application, not complete in all respects and not conforming to the instructions as specified in the application form and these regulations shall be rejected:Provided that a point of presence proposing to conduct activities pertaining to opening of accounts of and servicing the subscribers of Atal Pension Yojana or offering National Pension System for the benefit of its own employees , shall not be required to pay any application and registration fee.Provided that, before rejecting any such application, the applicant shall be given a reasonable opportunity to withdraw or to complete the application in all respects and rectify the errors, if any, within such time as the Authority may specify.