Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act] NCT Delhi - Subsection Section 4(2)(i) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001 (i)where, upon complaints received from the depositors, or otherwise, the Government is satisfied that any financial establishment has failed,-