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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(f) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015

(f)The Authority may resort to any measures including appropriation of the regulated assets of the central recordkeeping agency as specified in sub-section (3) of section 21 of the Act;