Section 14(4)(iv) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013

[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4)(iv) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013

(iv)attach, after passing an order, on an application made for approval, by the Judicial Magistrate of first class having jurisdiction, for a period not exceeding one month, one or more bank account or accounts of any intermediary or any person associated with the scheme in any manner involved in violation of any of the provisions of this Act or the rules or the regulations made thereunder:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 14(4)(iv) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013