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

NCT Delhi - Subsection

Section 4(1) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001

(1)Government of the Deputy Commissioner of a revenue area of Delhi in their respective jurisdiction suo-moto or on receipt of the complaints may cause investigation of a complaint or fraudulent transaction referred to in section 3, the Deputy Commissioner shall forward his report to the Competent Authority appointed under section 5 at the earliest.