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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018

(2)Every order made under this section shall be laid, as soon as may be, after it is made, before each House of Parliament.