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[Cites 0, Cited by 0] [Section 28A] [Entire Act]

Union of India - Subsection

Section 28A(4) in The Securities and Exchange Board of India Act, 1992

(4)For the purposes of sub-sections (1), (2) and (3), the expression ‗‗Recovery Officer“ means any officer of the Board who may be authorised, by general or special order in writing, to exercise the powers of a Recovery Officer.