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State of Chattisgarh - Section

Section 3 in Chhattisgarh Protection of Depositors Interest Rules, 2015

3. Manner of intimation of business by financial establishment.

(1)Every financial establishment shall intimate the particulars of its business under Section 6 in Form-I of the Schedule.
(2)The Competent Authority shall enter the details of intimations received in a register maintained in Form-II of the Schedule.