Section 4(2)(ii) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001

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NCT Delhi - Subsection

Section 4(2)(ii) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001

(ii)where the Government has reason to believe that any financial establishment is acting in a manner detrimental to the interest of the depositors, with an intention to defraud them an if the Government is satisfied that such financial establishment is not likely to return the deposits or make payment of interest or other benefits assured or to provide the services against which the deposit is received, the Government may-

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NCT Delhi - Subsection

Section 4(2)(ii) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001