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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(2)The State Government may, by notification, appoint such other person or persons as it thinks fit to assist the Competent Authority and may specify the area or areas over which such person or persons shall exercise jurisdiction and power under the Act.