Section 4(2) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(2)Notwithstanding anything contained in section 3 and clause (ii) of sub-section (1) of this section, the Circle Officer of the Revenue Circle or the Superintendent of police of the District or the Officer-in-Charge of the police station within their respective Jurisdiction, may suo-moto file a complaint with the Deputy Commissioner against any Financial Establishment which according to information received by him has committed any one or more of the acts mentioned under sub-section (i) of section 3.
