Section 2(2)(vi) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016

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State of Uttar Pradesh - Subsection

Section 2(2)(vi) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016

(vi)any amount received form an individual or a firm or an association of individuals not being a body corporate, registered under any enactment relating to money leading which is for the time being in force in the State; and

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State of Uttar Pradesh - Subsection

Section 2(2)(vi) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016