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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(6) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(6)After investigation under sub-section (5), the Designated Court shall pass an order as early as possible preferably within one year of the reference of the case to it, either making the order of attachment passed under subsection