Section 5(1)(b) in International Financial Services Centres Authority Act, 2019

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(b)one Member each to be nominated by -

(i)the Reserve Bank of India, ex officio;

(ii)the Securities and Exchange Board of India, ex officio;

(iii)the Insurance Regulatory and Development Authority of India, ex officio; and

(iv)the Pension Fund Regulatory and Development Authority, ex officio;

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