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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(1)The Competent Authority shall, within thirty days from the date of application to the Designated Court under sub-section (4) of section 5, assess the assets and liabilities, particularly the total amount of deposits to be returned to the depositors of the financial establishments.