Section 8(9) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(9)In order to prevent continuation of such fraudulent act or default or non-cooperation at the time of inspection with reference to the foregoing provisions or on detection by the inspecting officer that such business is not being conducted as per relevant law with permission or sanction of the authority empowered by that law or such business is dressed in any form for misleading or cheating the depositors, the Government, based on the report of the Deputy Commissioner of the District may, pass such interim order as if may consider appropriate to restrain that establishment from operating in that area, freeze the bank accounts and restrain it from sale, transfer or alter any moveable or immovable property of that establishment pending confirmation by the Competent Court after making an application by the Competent Authority under sub- section (3) of section 6.
