Section 8 in Chhattisgarh Protection of Depositors Interest Rules, 2015

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(a)Date of commencement of business :

(b)Total amount of deposits taken from depositors :

(c)Number of depositors :

(d)Details of deposits not repaid on maturity and interest, bonus, profit or dues in any other form defaulted upon :

Copies (attested by the signatory of this intimation) of the following documents are attached:-

(i)Aadhar card and PAN card of each person referred to in serial number 1(d), 1(g) and 7 of this intimation form.

(ii)Registration certificate and other related documents referred to in serial number 1 (c), 2, 3 and 4 of this intimation form.

(iii)Documents in support of title to immovable property referred to in serial number 6 of this intimation form

(iv)Bank passbook or bank statement (not more than three months old) of bank accounts referred to in serial number 6 of this intimation form.

Date :	Signature of authorized person
Place:	Name:
	Designation :

Form-II[See rule 3 (2)]Register of Intimations Received

S. No.	Date of receipt of intimation	Name of financial establishment	Address of the financial establishment	Date of commencement of business	Remarks
(1)	(2)	(3)	(4)	(5)	(6)

Form-III[See rule 4]Register of Complaints

S. No.	Name and address of complainant	Date of receipt of complaint	Name of financial establishment complainedagainst
(1)	(2)	(3)	(4)

Brief description of complaint	Date of disposal	Particulars of disposal	Remarks
(5)	(6)	(7)	(8)

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