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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(5) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(5)The State Government may, by order published in the Official Gazette, appoint as many officers (not below the rank of a Joint Secretary to the Government of West Bengal) as it thinks fit, to perform the functions of an Administrator.