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[Cites 0, Cited by 2] [Section 28A] [Entire Act]

Union of India - Subsection

Section 28A(3) in The Securities and Exchange Board of India Act, 1992

(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 11B, shall have precedence over any other claim against such person.