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[Cites 0, Cited by 0] [Section 27A(1)] [Section 27A] [Entire Act]

Union of India - Subsection

Section 27A(1)(iii) in The Securities Contracts (Regulation) Act, 1956

(iii)in case of delay in the lodging of any security, being units or other instruments issued by the collective investment scheme, and other documents relating to the transfer due to causes connected with the post, by the actual period of the delay.