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

State of Arunachal Pradesh - Subsection

Section 4(1)(i) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017

(i)the Deputy Commissioner or any officer not below the rank of the Superintendent of police of the Bureau of Investigation (Economic Offences) of the respective Jurisdiction, who shall be competent to receive the complaint and cause enquiry and or Investigation of the complaints so received in respect of any fraudulent act as referred to under sub- section (i) of section 3.