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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(3) in Chhattisgarh Protection of Depositors Interest Act, 2005

(3)The financial establishment shall file all such copies of periodical statements to the competent authority, which are required to be filed under the law to supervisory authorities including Securities and Exchange Board of India (SEBI) and Reserve Bank of India (RBI).