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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

Union of India - Subsection

Section 19B(14) in The Unit Trust Of India Act, 1963

(14)For the removal of doubts, it is hereby declared that any Court competent to grant an ad interim injunction under this section shall also have the power to appoint a receiver and to exercise all other powers incidental thereto.