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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(o) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015

(o)"Third Party Systems" means the systems (or any part thereof) in which the intellectual property rights are owned by a third party and to which central recordkeeping agency has been granted a license to use and which are used in providing the services;