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Union of India - Section

Section 11 in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

11. Power to remove difficulties.—

(1)If any difficulty arises in giving effect to the provisions of this Act, the Central Government may, by order, published in the Official Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to it to be necessary or expedient for removing the difficulty:Provided that no order shall be made after the expiry of a period of three years from the date of commencement of this Act.
(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.THE FIRST SCHEDULE[See sections 2(1) (c), (p) and 9(1)]
Sl. No Name of the authority Act No.
(1) (2) (3)
1. The Reserve Bank of India, established under section 3 of the Reserve Bank of India Act, 1934. 2 of 1934.
2. The Securities and Exchange Board of India, established under section 3 of the Securities and Exchange Board of India Act,1992. 15 of 1992.
3. The Insurance Regulatory and Development Authority of India, established under section 3 of the Insurance Regulatory and Development Authority Act, 1999. 41 of 1999.
4. The Pension Fund Regulatory and Development Authority, established under section 3 of the Pension Fund Regulatoryand Development Authority Act, 2013. 23 of 2013.
5. The International Financial Services Centres Authority established under section 4 of the International FinancialServices Centres Authority Act, 2019. 50 of 2019.