Section 3(i) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(i)Where, upon complaint received from a number of depositors that any Financial Establishment default the return of deposit after maturity or fails to pay interest on deposit The Arunachal Pradesh Extraordinary Gazette, October 6, 2017 3 or fails to provide the service for which deposit has been made, or any report from the Deputy Commissioner or an officer not below the rank of Superintendent of Police of the Bureau of investigation (Economic Offences) of the respective jurisdiction or otherwise, that any Financial Establishment has-
