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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2)(d) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(d)appoint, subject to the prior approval of the State Government, legal practitioner or chartered accountant or any other person whose services are necessary for taking possession of assets and realisation of the assets of the financial establishment;