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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(viii) in The Pension Fund Regulatory and Development Authority (Exits and Withdrawals under the National Pension System) Regulations, 2015

(viii)where there is no major person in the family, the subscriber may, at his discretion, appoint any other person to be a guardian of the minor nominee;