Section 3(2)(ii) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

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State of Karnataka - Subsection

Section 3(2)(ii) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

(ii)Where the Government has reason to believe that any Financial Establishment is acting in and detrimental to the interest of the depositors with an intention to defraud them; or

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State of Karnataka - Subsection

Section 3(2)(ii) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004