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[Cites 0, Cited by 19] [Entire Act]

Union of India - Section

Section 158 in The Finance Act, 2018

158. Amendment of section 23M.

- In section 23M of the principal Act, -
(i)after the words "adjudicating officer" at both the places where they occur, the words "or the Securities and Exchange Board of India" shall be inserted;
(ii)in sub-section (2), for the words, "any of his direction or orders" the words "the direction or order" shall be substituted.