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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(6) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(6)All the properties of the financial establishment committing a default in repayment of deposit fraudulently under the provisions of sub-section (1), and the properties of the persons mentioned in sub-section (2), shall be liable to be attached in accordance with the provision of section 5.