Section 2(1)(i) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
(i)"National Pension System data" shall include-all proprietary data generated out of operation and transactions, documents and related information including but not restricted to subscriber data which central recordkeeping agency obtains, possesses or processes in the context of providing the services to the subscribers as specified in the regulations and the Service Level Agreement;