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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(e) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(e)sell, receive, transfer, endorse, negotiate or otherwise deal with any marketable security or negotiable instrument belonging to or in the control of the financial establishment and give proper discharge for the same, with the prior approval of Designated Court or so directed by the said Court;