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[Cites 0, Cited by 0] [Section 23JB] [Entire Act]

Union of India - Subsection

Section 23JB(4) in The Securities Contracts (Regulation) Act, 1956

(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.