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

Union of India - Subsection

Section 23JA(1) in The Securities Contracts (Regulation) Act, 1956

(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 12A or section 23-I, may file an application in writing to the Board proposing for settlement of the proceedings initiated or to be initiated for the alleged defaults.