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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(5) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017

(5)The District and Sessions judge of Competent Jurisdiction or the Special Court constituted under this Act on application by the Competent Authority shall pass such order or issue such direction as may be necessary for the equitable distribution among the depositors of the money realized from and out of the property attached.