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

NCT Delhi - Subsection

Section 6(2)(d) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001

(d)appoint legal practitioner or chartered accountant or any other person whose services are necessary for taking possession of assets and realization of the assets of the financial establishment;