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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(5) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002

(5)No complaint shall be filed against any person in default in any court pertaining to any failure under sub-section (1) in respect of which any penalty has been imposed and recovered by the Reserve Bank under this section.