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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Puducherry - Subsection

Section 6(2)(c) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004

(c)require any person believed to be in possession or control over any money or assets of the Financial Establishment, to furnish necessary information, to hand over possession of such assets to the Competent Authority and such person shall comply with the requisition without any loss of time;