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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(3)(i) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(i)if the enhanced penalty which the Appellate Authority proposed to impose is a major penalty specified in Regulation 81(2) and an inquiry as provided in regulation 82 has not already been held in the case, the Appellate Authority shall direct that such an inquiry be held in accordance with the provisions of regulation 82 and thereafter consider the record of the inquiry and pass such orders as it may deem proper.