Section 16(3) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(3)The Investigating Authority may require any intermediary or any person or entity associated with the pension fund in any manner to furnish such information to, or produce such books, or other documents, or record before him or any person authorised by him in this behalf as he may consider necessary if the furnishing of such information or the production of such books, or register, or other documents, or record is relevant or necessary for the purposes of its investigation.
