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

State of Arunachal Pradesh - Subsection

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

(ii)An officer not below the rank of Circle Officer of the concerned Revenue Circle, the Superintendent of Police of the District or the Officer-in-Charge of the Police station concerned, as the case may be shall forward the compliant to the Deputy Commissioner of the District within seven days of the receipt of the complaint.