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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

(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.