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[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(3)(c) in The Finance Act, 2017

(c)in the case of a Technical Member-
(i)is, or has been, a Secretary or an Additional Secretary in the Ministry or Department of the Central Government or any equivalent post in the Central Government or a State Government; or
(ii)is a person of proven ability, integrity and standing having special knowledge and professional experience, of not less than fifteen years, in financial sector including securities market or pension funds or commodity derivatives or insurance.