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

NCT Delhi - Subsection

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

(i)On receipt of order of appointment, the Competent Authority shall take such necessary actions as is necessary or expedient for taking physical possession of all the monies, properties and assets of the concerned financial establishments expeditiously and the Competent Authority shall have all the powers which are necessary for the aforesaid purpose.