Section 5(1)(a) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(a)where upon complaints received from the depositors or otherwise, the State Government is satisfied that any financial establishment has failed-

(i)to return the deposit after a specified period or on demand by the depositor, or

(ii)to pay interest or other assured benefit accrued on such deposit, or

(iii)to provide the services promised against such deposit; or

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