Section 54(h) in The Prevention of Money-Laundering Act, 2002
(h)officers of the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992);(ha)[ officers of the Insurance Regulatory and Development Authority established under section 3 of the Insurance Regulatory and Development Authority Act, 1999; [Inserted by Act No. 2 OF 2013](hb)officers of the Forward Markets Commission established under section 3 of the Forward Contracts (Regulation) Act, 1952;(hc)officers and members of the recognised association recognised under section 6 of the Forward Contracts (Regulation) Act, 1952;(hd)officers of the Pension Fund Regulatory and Development Authority;(he)officers of the Department of Posts in the Government of India;(hf)Registrars or Sub-Registrars appointed by the State Governments under section 6 of the Registration Act, 1 908; 16 of 1908.(hg)registering authority empowered to register motor vehicles under Chapter IV of the Motor Vehicles Act, 1 988; 59 of 1988.(hh)officers and members of the Institute of Chartered Accountants of India constituted under section 3 of the Chartered Accountants Act, 1949;(hi)officers and members of the Institute of Cost and Works Accountants of India constituted under section 3 of the Cost and Works Accountants Act, 1959;(hj)officers and members of the Institute of Company Secretaries of India constituted under section 3 of the Company Secretaries Act, 1980;];
