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Union of India - Section
Section 34 in International Financial Services Centres Authority Act, 2019
34. Savings.
- All rules and regulations made or purporting to have been made or all notifications issued or purporting to have been issued under any Central Act relating to the financial products, financial services or financial institutions, as the case may be, shall, in so far as they relate to matters for which provision is made in this Act or the rules or regulations made or notification issued thereunder and are not inconsistent therewith, be deemed to have been made or issued under this Act as if this Act had been in force on the date on which such rules were made or notifications were issued and shall continue to be in force unless and until they are superseded by any rules or regulations made or notifications issued under this Act.The First Schedule[See sections 3(1)(a), 13(1), (2) and (4)]Appropriate Regulators| Sl.No. | Appropriate Regulator | Name of Acts |
| (1) | (2) | (3) |
| 1. | The Reserve Bank of India constituted under theReserve Bank of India Act, 1934 (2 of 1934). | 1. The Reserve Bank of India Act, 1934 (2 of1934); |
| 2. The Banking Regulation Act, 1949 (10 of1949); | ||
| 3. The Deposit Insurance and Credit GuaranteeCorporation Act, 1961 (47 of 1961); | ||
| 4. The Foreign Exchange Management Act, 1999(42 of 1999); | ||
| 5. The Credit Information Companies(Regulation) Act, 2005 (30 of 2005); | ||
| 6. The Government Securities Act, 2006 (38 of2006); | ||
| 7. The Payment and Settlement Systems Act, 2007(51 of 2007). | ||
| 2. | The Securities and Exchange Board of Indiaestablished under the Securities and Exchange Board of IndiaAct, 1992 (15 of 1992). | 1. The Securities Contracts (Regulation) Act,1956 (42 of 1956); |
| 2. The Securities and Exchange Board of IndiaAct, 1992 (15 of 1992); | ||
| 3. The Depositories Act, 1996 (22 of 1996). | ||
| 3. | The Insurance Regulatory and Development Authorityof India constituted under the Insurance Regulatory andDevelopment Authority Act, 1999 (41 of 1999). | 1. The Insurance Act, 1938 (4 of 1938); |
| 2. The General Insurance Business(Nationalisation) Act, 1972 (57 of 1972) ; | ||
| 3. The Insurance Regulatory and DevelopmentAuthority Act, 1999 (41 of 1999). | ||
| 4. | The Pension Fund Regulatory and DevelopmentAuthority constituted under the Pension Fund Regulatory andDevelopment Authority Act, 2013 (23 of 2013). | The Pension Fund Regulatory and DevelopmentAuthority Act, 2013 (23 of 2013). |