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

Union of India - Subsection

Section 11(4) in Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and provision for offices and officers) Rules, 2016

(4)The Authority and the Committees shall meet at least once in a quarter and at least four such meetings shall be held in a financial year:Provided that not more than one hundred and twenty days shall intervene between two consecutive meetings.