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[Cites 0, Cited by 3] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Securities and Exchange Board of India Act, 1992

(4)The Chairman and members referred to in clauses (a) and (d) of sub-section (1) shall be appointed by the Central Government and the members referred to in clauses (b) and (c) of that sub-section shall be nominated by the Central Government and the Reserve Bank respectively.