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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(5) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(5)The Competent Authority shall, after assessing the net assets and liabilities of the financial establishment, submit a statement to the Designated Court in such manner as may be prescribed.