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

Union of India - Subsection

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

(b)Where it is not possible to adhere to the time limit specified in clause (a), the Inquiry Officer may record the reasons and seek extension of time from the Competent Authority in writing, who may allow an additional time not exceeding six months for completion of the Inquiry, at a time.