The Banning of Unregulated Deposit Schemes Rules, 2020
11. Retraction of advertisement.-
(1) The appropriate Government shall direct the owner of any newspaper or other publication of any nature either in print or in electronic form, to publish a full and fair retraction, unequivocally withdrawing any offer, promotion or inducement made earlier in any advertisement, statement or information to any person to become a member of any Unregulated Deposit Scheme.
(2) The retraction shall be as prominent as the original advertisement, statement or information and be in such a format and font that immediately catches the attention of any reader or recipient.
(3) The retraction shall be published free of cost within two days from the date of the direction of the appropriate Government.
(4) Where the appropriate Government is of the view that the retraction published has not sufficiently engaged the attention of the readers of the newspaper or such other publication, that Government may direct re-publication of the retraction.
[F.No.6/7/2019-BO.II]
Dr. MADNESH KUMAR MISHRA, Jt. Secy.
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