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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(2)(b) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(b)open bank accounts in any scheduled commercial bank and credit all monies realized and operate the bank accounts while dealing with the money received in his capacity as Competent Authority;