Section 5(2) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011
(2)Such report shall be made within seven days from the date on which a Financial Establishment commences or carries on its business as such in the State:Provided that a Financial Establishment which has been carrying on its business as such prior to the commencement of this Act shall make such report within seven days from the date of such commencement.
