The International Financial Services Centres Authority Act, 2019 received President’s assent on 19-12-2019.
It is an Act to provide for the establishment of an Authority to develop and regulate the financial services market in the International Financial Services Centres in India and for matters connected therewith or incidental thereto.
This Act shall apply to the International Financial Services Centres set up under Section 18 of the Special Economiz Zones Act, 2005.
*Please refer to Act here: The International Financial Services Centres Authority Act, 2019.
Ministry of Law and Justice
[Notification dt. 20-12-2019]