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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(ii) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003

(ii)Where the State Government has reason to believe that any Financial Establishment is acting in a calculated manner detrimental to the interest of the depositors with an intention to defraud them;