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

State of Arunachal Pradesh - Subsection

Section 4(4) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017

(4)In making such enquiries, the Deputy Commissioner may take necessary assistance of an officer sub-ordinate to him for the purpose of preparation of the enquiry report.