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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(f) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017

(f)"any other officer authorized by Government in order to carry out the purposes of this Act" means an officer empowered by the Government, by notification in the Official Gazette, in order to carry out the purposes of this Act;