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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(5) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016

(5)The Director General, Institutional Finance shall be responsible for enquiring into the business and financial position, details of investment and other particulars of Financial Establishment and ensure that appropriate action is taken against unreported or clandestine activities of Financial Establishment which are brought to light.