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

State of Haryana - Subsection

Section 4(1)(i) in Haryana Protection of Interest of Depositors in Financial Establishment Act, 2013

(i)where upon complaint received from the depositor or otherwise, the District Magistrate is satisfied that any financial establishments has failed -