Section 33 in Banning of Unregulated Deposit Schemes Act, 2019
33. Publication of advertisement of Unregulated Deposit Scheme.
- Where any newspaper or other publication of any nature, contains any statement, information or advertisement promoting, soliciting deposits for, or inducing any person to become a member of any Unregulated Deposit Scheme, the appropriate Government may direct such newspaper or publication to publish a full and fair retraction, free of cost, in the same manner and in the same position in such newspaper or publication as may be prescribed.
