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State of West Bengal - Section

Section 21A in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

21A. Section 438 of the Code of Criminal Procedure, 1973, not to apply to persons committing an offence under the Act.

- Nothing contained in section 438 of the Code of Criminal Procedure, 1973 (2 of 1974), shall apply in relation to any case involving the arrest of any person an accusation of having committed an offence under the Act.