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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013

(1)The Authority shall, by granting a certificate of registration under sub-section (3) of section 27, appoint a central recordkeeping agency:Provided that the Authority may, in public interest, appoint more than one central recordkeeping agency.