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

Union of India - Subsection

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

(b)the applicant should have made net profit in any three out of the last five financial years, preceding the date of application, and should not have incurred cash loss during such preceding two years;