Section 10(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(2)The Competent Authority shall, for the purpose of assessing the total amount of deposits to be returned to the depositors referred to in sub-section (1), issue a notice to the secured creditors, if any, and to the depositors of the financial establishment, and to the general public for information by way of publishing it in two daily newspaper having wide circulation, one in English language and another in vernacular language, directing them to submit a statement of their claims in such manner as may be prescribed.
