LexSection 27 — Cognizance of offences.
The Banning of Unregulated Deposit Schemes Act, 2019
Notwithstanding anything contained in section 4, no Designated Court shall take cognizance of an offence punishable under that section except upon a complaint made by the Regulator: Provided that the provisions of section 4 and this section shall not apply in relation to a deposit taker which is a company.Open in Lexace · Ask the AI about this section