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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013

(1)Any person aggrieved by an order made by the Authority or by an adjudicating officer under this Act may prefer an appeal before the Securities Appellate Tribunal which shall have jurisdiction over the matter.