Section 8(3) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(3)In case of any existing Financial Establishment as on the date of enactment of this Act, the details mentioned in clause (a) of sub-section (1) shall be intimated to the Deputy Commissioner of the concerned District where the Financial Establishment has been performing its business operation within 30 days of the commencement of this Act and the requirements under clause (b) of sub- sections (1) and (2) shall be complied with.
