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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(c) in International Financial Services Centres Authority Act, 2019

(c)circumstances exist which render it necessary in the public interest so to do, the Central Government may, by notification and for reasons to be specified therein, supersede the Authority for such period, not exceeding six months, as may be specified in the notification: