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[Cites 0, Cited by 0] [Section 23JB(1)] [Section 23JB] [Entire Act]

Union of India - Subsection

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

(e)appointing a receiver for the management of the person's movable and immovable properties, and for this purpose, the provisions of sections 220 to 227, 228A, 229, 232, the Second and Third Schedules to the Income-tax Act, 1961 and the Income-tax (Certificate Proceedings) Rules, 1962, as in force from time to time, in so far as may be, apply with necessary modifications as if the said provisions and the rules thereunder were the provisions of this Act and referred to the amount due under this Act instead of to income-tax under the Income-tax Act, 1961.