Section 13(4) in International Financial Services Centres Authority Act, 2019
(4)For the purposes of sub-section (1), the provisions of the respective Acts specified under column (3) of the First Schedule relating to -(a)the manner of filing an application for recognition or registration or withdrawal of recognition or registration or furnishing of information or reports;(b)the procedure of inspection, investigation or prosecution of offences, settlement of civil and administrative proceedings, compounding or adjudication of any offence or penalty, or actions to be taken in furtherance of such inspection, investigation, or adjudication or filing of appeals arising therefrom;(c)the determination or settlement, as the case may be, of any fee or fine or penalty or any other sum of amount or punishment for the contravention of any provisions of respective Acts specified in the First Schedule and recovery of such fine or penalty,shall, mutatis mutandis, apply to financial products, financial services and financial institutions under this Act, as they apply to the financial products, financial services and financial institutions under such respective Acts.
