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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in Pension Fund Regulatory and Development Authority (Trustee Bank) Regulations, 2015

(2)If the noticee does not reply to the show-cause notice, within the time granted for the purpose, the designated authority may proceed with the matter ex-porte recording the reasons for doing so and make his recommendations as the case may be on the basis of material facts available before him.