Section 4(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(2)Every financial establishment shall file all periodical statements to the Competent Authority in the area of jurisdiction of such Authority in such form, in such manner, and within such time, as may be prescribed. The Competent Authority may share such statements with any other regulator or authority including the Securities and Exchange Board of India (SEBI), the Registrar of Companies (ROC) and the Reserve Bank of India (RBI).
