Section 3(1)(e) in International Financial Services Centres Authority Act, 2019

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(e)"financial service" means -

(i)buying, selling, or subscribing to a financial product or agreeing to do so;

(A)buying, selling, or subscribing to, a financial product; or

(B)availing any of the services in sub-clauses (i) to (xi); or

(C)exercising any right associated with a financial product or any of the services in clauses (i) to (xi);

(xiv)any other service that may be notified by the Central Government from time to time;

(ii)acceptance of deposits;

(iii)safeguarding and administering assets consisting of financial products, belonging to another person, or agreeing to do so;

(iv)effecting contracts of insurance;

(v)offering, managing or agreeing to manage assets consisting of financial products belonging to another person;

(vi)exercising any right associated with a financial product or financial service;

(vii)establishing or operating an investment scheme;

(viii)maintaining or transferring records of ownership of a financial product;

(ix)underwriting the issuance or subscription of a financial product;

(x)providing information about a person's financial standing or creditworthiness;

(xi)selling, providing, or issuing stored value or payment instruments or providing payment services;

(xii)making arrangements for carrying on any of the services in sub-clauses (i) to (xi);

(xiii)rendering or agreeing to render advice on or soliciting for the purposes of -

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