Section 2(1)(g) 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]

(g)"Member" means members of the Authority appointed under sub-section (6) of section 125 of the Act; and

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