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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(2)A Designated Court shall be presided over by a judge to be appointed by the State Government with the concurrence of the Chief Justice of the High Court at Calcutta.