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 3] [Entire Act] State of Himachal Pradesh - Subsection Section 3(i) in Himachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 1999 (i)where, upon the complaints received from a depositor(s) that any Financial Establishment defaults in the return of deposits after maturity,
