Section 6(2) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
(2)The report referred to in sub-section (1) shall be made by the new Financial Establishments within seven days form the date of start of their business in the State and such Financial Establishment as have 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 commencement of this Act.
