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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(2)(ii) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(ii)Where the Government has reason to believe that any Financial Establishment is acting in a calculated manner detrimental to the interests of the depositors, with an intention to defraud them; or