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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(2) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(2)The Competent Authority thereafter shall issue notice either individually or by means of effective media publication, inviting the claims from secured creditors, if any, and also the depositors of the Financial Establishment to submit their claims with proper proof to establish the same.