Certain officers to assist in inquiry, etc.
Certain officers to assist in inquiry, etc.
20. The following officers shall assist the authorities in the enforcement of this Act, namely:—
| (a) | income-tax authorities appointed under sub-section (1) of section 117 of the Income-tax Act, 1961 (43 of 1961); | |
| (b) | officers of the Customs and Central Excise Departments; | |
| (c) | officers appointed under sub-section (1) of section 5 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985); | |
| (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) | 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 or a State Act; and | |
| (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. |