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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2)(e) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001

(e)the manner in which the liabilities accruing to a financial establishment or person emanating out of the proceedings before a Designated Court is to be discharged out of the attached properties and assets in respect of such financial establishments or persons;