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

Union of India - Subsection

Section 19IA(1) in The Depositories Act, 1996

(1)Notwithstanding anything contained in any other law for the time being in force, any person, against whom any proceedings have been initiated or may be initiated under section 19 or section 19H, as the case may be, may file an application in writing to the Board proposing for settlement of the proceedings initiated or to be initiated for the alleged defaults.