Section 4(a) in The Pension Fund Regulatory and Development Authority (Central Recordkeeping Agency) Regulations, 2015
(a)the applicant shall be a company formed and registered under the Companies Act, 1956 (1 of 1956) or the Companies Act, 2013 or under any other central enactment, and registered with the service tax authority and operating for the last five years in the country, preceding the date of application;
