Section 27 in Banning of Unregulated Deposit Schemes Act, 2019
27. Cognizance of offences.
- Notwithstanding anything contained in section 4, no Designated Court shall take cognizance of an offence punishable under that section except upon a complaint made by the Regulator:Provided that the provisions of section 4 and this section shall not apply in relation to a deposit taker which is a company.
