Section 18(2)(a) in Banning of Unregulated Deposit Schemes Act, 2019

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Union of India - Subsection

Section 18(2)(a) in Banning of Unregulated Deposit Schemes Act, 2019

(a)providing from such of the property attached and vested in the Competent Authority as the applicant claims an interest in, such sums as may be reasonably necessary for the maintenance of the applicant and of his family, and for expenses connected with the defence of the applicant where criminal proceedings have been initiated against him in the Designated Court under this Act; or

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Union of India - Subsection

Section 18(2)(a) in Banning of Unregulated Deposit Schemes Act, 2019