Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Karnataka - Subsection Section 3(2)(i) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004 (i)where, upon complaint received from any depositors or otherwise, the Government is satisfied that any Financial Establishment has failed -