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[Cites 0, Cited by 0] [Section 44(10)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(10)(v) in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018

(v)ensure that contribution is collected only by means of cheque or Demand Draft drawn in favour of "Name of the point of presence with whom such point of presence-SE is registered - collection account - National Pension System Trust". As Illustration, if the point of presence sub-entity is registered with State Bank of India then the instrument will be in favour of "SBI collection account - National Pension System Trust". Collection of National Pension System contributions by way of cash is not permitted for point of presence sub-entity;