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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Puducherry - Subsection

Section 6(2)(i) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004

(i)On receipt of order of appointment, the Competent Authority shall take such necessary action as may be necessary Or expedient for taking physical possession of all the monies and assets of the concerned financial establishment expeditiously and the Competent Authority shall have all the powers which are necessary for the aforesaid purpose.