Section 5(1) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011
(1)Every Financial Establishment which commences or carries on its business as such in the State of Odisha on or after the commencement of this Act shall make a report to the Collector and the Superintendent of Police of the district, mentioning the details about its authority to carry on such business, the location of the Financial Establishment in the State and its main Branch Office, if any, wherever situated, permanent address of every person responsible for the management of, or conducting of the business or affairs of, the financial Establishment in the State and such other particulars as may be prescribed.
