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[Cites 0, Cited by 0] [Section 82(22)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(22)(c) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(c)The extension for a period not exceeding six months at a time may be allowed for any good and sufficient reasons to be recorded in writing by the Competent Authority or any other Authority authorized by the Competent Authority on his behalf.]