LexSection 73B — Power to issue directions and to authorise certain authorities to issue instructions, etc.
The Indian Stamp Act, 1899
1 [73B. Power to issue directions and to authorise certain authorities to issue instructions, etc.-- The Central Government may,-- (a) issue directions relating to such matters and subject to such conditions, as it deems necessary; (b) in writing, authorise the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992) or the Reserve Bank of India constituted under section 3 of the Reserve Bank of India Act, 1934 (2 of 1934) to issue instructions, circulars or guidelines, for carrying out the provisions of Part AA of Chapter II and the rules made there under.]Open in Lexace · Ask the AI about this section