Section 5(1)(c) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(c)where the State Government is satisfied that any financial establishment is not likely-

(i)to return the deposit, or

(ii)to make payment of interest accrued on such deposit, or

(iii)to provide benefits assured on such deposit, or

(iv)to provide the services against which the deposit is received.

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