Section 22(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(2)Where a Commission of Inquiry has been constituted under section 3 of the Commissions of Inquiry Act, 1952, (60 of 1952) before the coming into force of this Act and a report for recommending commission of an offence by a financial establishment under this Act, has been furnished to the State Government after coming into force of this Act, the provisions of this Act or any rule made thereunder or any order made under any such rule relating to attachment or confiscation of properties of such financial establishment and of every person including the promoter. partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment, shall have effect, notwithstanding anything inconsistent therewith contained in any other. law for the time being in force or any custom or usage or any instrument having effect by virtue of any such law in addition to, and not in derogation of any other law for the time being in force.
