Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 3] [Entire Act] Union of India - Subsection Section 3(1) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 (1)The Central Government may appoint one or more Custodians as it may deem fit for the purposes of this Act.
