Section 4(7) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(7)Notwithstanding anything contained in sections 3 and 4, the Government may suo moto or on receipt of any complaint under clause (i) of section 3 may cause enquiry and/or investigation into the complaint by the Deputy Commissioner of the concerned District or cause enquiry and/or investigation into the complaint or fraudulent transaction referred to in sub-section (i) of section 3 through the Bureau of investigation (Economic Offences) or through any other investigation Agency.
