The Banning of Unregulated Deposit Schemes Rules, 2020
9. Procedure to be adopted by Designated Court.-
(1) The Designated Court may regulate its own procedure and shall be guided by the principles of natural justice and the procedure contained in the Code of Civil Procedure, 1908.
(2) The Designated Court shall,-
(a) consider the objections to the show cause notice issued under sub-section (1) or sub-section (2) of section 15 of the Act;
(b) hear the aggrieved person and the Competent Authority or advocates representing these parties; and
(c) take into account all relevant materials placed on record before it.
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