Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015

(2)Any application for grant of certificate may be rejected on any of the following grounds, namely: -
(a)if the application is not complete in all respects and does not conform to the requirements specified in these regulations or any selection criteria determined by the Authority on the date of inviting applications for registration;
(b)if the application is unaccompanied with fee or relevant documents in support or the applicant fails to furnish such additional information as required by the Authority;
(c)if the application contains incorrect, false or misleading information.
(d)any other ground that the Authority may specify for consideration and rejection of application.