Section 6A(2) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005
(2)Such report shall be made within seven days from the date on which a financial establishment commences or carries on its business as such in the State;Provided that a financial establishment which has been carrying on its business as such prior to the commencement of this Act make such report within seven days from the date of such commencement.
