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The Prevention of Money-Laundering Act, 2002 54. Certain officers to assist in inquiry, etc.- The following officers are hereby empowered and required to assist the authorities in the enforcement of this Act, namely:- a. officers of the Customs and Central Excise Departments; b. officers appointed under sub-section (1) of section 5 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985); c. income-tax authorities under sub-section (1) of section 117 of the Income- tax Act, 1961 (43 of 1961); d. officers of the stock exchange recognised under section 4 of the Securities Contracts (Regulation) Act, 1956 (42 of 1956); e. officers of the Reserve Bank of India constituted under sub-section (1) of section 3 of the Reserve Bank of India Act, 1934 (2 of 1934); f. officers of Police; g. officers of enforcement appointed under sub-section (1) of section 36 of the Foreign Exchange Management Act, 1999 (40 of 1999); h. officers of the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992); i. officers of any other body corporate constituted or established under a Central Act or a State Act; j. such other officers of the Central Government, State Government, local authorities or banking companies as the Central Government may, by notification, specify, in this behalf.    |
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