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

State of Arunachal Pradesh - Subsection

Section 4(5) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017

(5)the Deputy commissioner or an officer not below the rank of Superintendent of Police of the Bureau of Investigation (Economic Offences) shall forward his report together with the complaint to the Government in all cases within 90 (ninety ) days from the date of receipt of the complaint.