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

State of Uttar Pradesh - Subsection

Section 4(3) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016

(3)The Collector of the District concerned shall be competent to receive the complaints under sub-section (1) and shall forward the same together with his report to the State Government at the earliest and shall send a copy of the complaint also to the concerned Police Superintendent of the district for investigation.