Section 4(1)(a) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(a)Where upon complaints received from the depositors or otherwise the State Government is satisfied that any Financial Establishment has failed, -

(i)to return the deposit after maturity or on demand by the depositors; or

(ii)to pay interest or other assured benefit; or

(iii)to provide the service promised against such deposit; or

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