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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4)(v) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013

(v)direct any intermediary or any person associated with the scheme in any manner not to dispose of or alienate an asset forming part of any activity which is under investigation: