The following officers are hereby empowered and required to assist the authorities in the enforcement of this Act, namely:-

(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 section 4 of the Foreign Exchange Regulation Act, 1973 (46 of 1973);

(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.