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[Cites 0, Cited by 5] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

(2)The Competent Authority thereafter shall issue notice either individually or by means of effective media publication, inviting the claims by secured creditors, if any, and also the depositors of the Financial Establishments to submit their claims with proper proof to establish the same