Section 6(4) in Chhattisgarh Protection of Depositors Interest Act, 2005
(4)The competent authority at his discretion may at any time direct any financial establishment carrying on business in the area of jurisdiction of the competent authority to furnish in such form, at such intervals and within such time, such statements, information or particulars relating to or connected with deposits received by the establishment, as may be specified in general or special order.
