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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2)(c) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001

(c)require any person believe to be in possession or control over any money, property or assets of the financial establishment, to furnish necessary information, to hand over possession of such assets to the Competent Authority and such person shall be comply with the requisition without any loss of time;