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[Cites 0, Cited by 0] [Section 9A(5)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(5)(h) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992

(h)setting aside any order of dismissal of any case for default or any order passed by it ex parte; and