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[Cites 0, Cited by 6] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(ii) in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999

(ii)where the 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;