Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act] State of West Bengal - Subsection Section 3(1)(d) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013 (d)commits such default due to its inability arising out of impracticable or commercially not viable promises made while accepting such deposit; or