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

State of Haryana - Subsection

Section 4(3) in Haryana Protection of Interest of Depositors in Financial Establishment Act, 2013

(3)On receiving a complaint under sub-section (I), the District Magistrate shall forward such complaint, along with his report to the Government at the earliest and shall send a copy of the complaint to the concerned Superintendent of Police in the district for investigation.