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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018

(1)The notice shall submit to the designated authority its written representation within the period specified in the notice along with documentary evidence, if any, in support thereof:Provided that the designated authority may extend the time specified in the notice for sufficient grounds shown by the notice and after recording reasons of extension in writing.