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 14] [Entire Act] State of Chattisgarh - Section Section 5 in Chhattisgarh Protection of Depositors Interest Act, 2005 5. Competent authority. - The State Government may, by notification, appoint any authority not below the rank of a District Magistrate as competent authority.
