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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Puducherry - Subsection

Section 4(1) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004

(1)The Government or the District Magistrate may, suo moto or on receipt of a complaint, cause investigation of the complaint, or fraudulent transaction referred to in section 3. The District Magistrate shall forward his report together with the complaint to the Government at the earliest.