Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Chattisgarh - Subsection Section 6(2) in Chhattisgarh Protection of Depositors Interest Act, 2005 (2)No financial establishment shall commence its business in the area of jurisdiction of the competent authority without prior intimation.
