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[Cites 0, Cited by 0] [Section 23JB] [Entire Act]

Union of India - Subsection

Section 23JB(3) in The Securities Contracts (Regulation) Act, 1956

(3)Notwithstanding anything contained in any other law for the time being in force, the recovery of amounts by a Recovery Officer under sub-section (1), pursuant to non-compliance with any direction issued by the Board under section 12A, shall have precedence over any other claim against such person.