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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3)(a) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015

(a)appoint one or more authorized representatives or, appoint a qualified auditor to undertake the inspection or audit referred to in sub-regulation (1);