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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(1) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(1)Government or the District Magistrate in their respective jurisdiction suo moto or on receipt of the complaints may cause investigation of a complaint of fraudulent transaction referred to in section 3. The District Magistrate of deposits shall forward his report together with the complaint to the Government at the earliest.