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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(8) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(8)Subject to the provisions of this Act, the Designated Court shall follow the summary procedure as contemplated under the Code of Civil Procedure, 1908 (5 of 1908) and exercise all the powers of a court in hearing a suit under the said Code.