Section 38(2) in Banning of Unregulated Deposit Schemes Act, 2019
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)ceiling for self-help groups under clause (j) of sub-section (4) of section 2;(b)purpose and ceiling under clause (k) of sub-section (4) of section 2;(c)the manner of provisional attachment of property by the Competent Authority under sub-section (3) of section 7;(d)other matters under clause (f) of sub-section (4) of section 7;(e)the rules relating to impounding and custody of records under sub-section (8) of section 7; and(f)any other matter which is required to be, or may be, prescribed.
