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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(4) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(4)No Court shall take cognizance of any offence under this section except with the previous sanction of the Competent Authority within six months from the completion of the investigation with the previous sanction of the Competent Authority.