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

State of Tamilnadu - Subsection

Section 4(6) in Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997

(6)For the purpose of crediting the dealing with the money realised by the Competent authority, he shall open an account in any Scheduled commercial bank.CHAPTER -III