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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(1) in Chhattisgarh Protection of Depositors Interest Act, 2005

(1)Every financial establishment already carrying on its business in the area of jurisdiction of the competent authority, shall intimate the competent authority about its business within two months from the commencement of the Act.