Section 2(1)(c) in Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and provision for offices and officers) Rules, 2016

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(c)"Chairperson" means the chairperson of the authority appointed under rule (5) of these rules;

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