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Chapter III Powers and Functions of Authority 12. Functions of Authority.- (1) Subject to the provisions of this Act, it shall be the duty of the Authority to develop and regulate the financial products, financial services and financial institutions in the International Financial Services Centres, by such measures as it deemsfit. (2) Without prejudice to the generality of the provisions in sub-section (1), the powers and functions of the Authority shall include- (a) regulating the financial products, financialservices and financial institutions in an International Financial Services Centre which have been permitted, before the commencement of this Act, by any regulator for any International Financial Services Centre; (b) regulating such other financial products, financial services or financial institutions in the International Financial Services Centres as may be notified by the Central Government from time to time; (c) recommending to the Central Government such other financial products, financial services and financial institutions which may be permitted in an International Financial Services Centre by the Central Government; (d) perform such other functions as may be prescribed.    |
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