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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2)(d) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

(d)approve the necessary expenditure to be incurred by the Competent Authority for taking possession and realization of the assets of the financial establishment;