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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(3)The Competent Authority may, by a general or special order, direct any financial establishment in its jurisdiction to furnish such statements, information or particulars relating to or connected with deposits received by such establishment, as may be prescribed.