Section 6(1) in The Maharashtra Protection of Interest of Depositors (In Financial Establishments) Act, 1999
(1)For the purposes of this Act, the Government may, with the concurrence of the chief Justice of the Bombay High Court by notification in the Official Gazette, constitute one or more Designated Court in the cadre of a District and Sessions Judge for such area or areas or for such case or class or group of cases, as may be specified in the notification.
