Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(6) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 (6)For the purpose of crediting and dealing with the money realized by the Competent Authority, he shall open an account in any Scheduled Bank.
