Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] Union of India - Subsection Section 42(a) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015 (a)"designated authority" means an officer of the Authority appointed under sub-regulation (1) of regulation 35;
