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

State of Uttarakhand - Subsection

Section 6(2)(d) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(d)appoint legal practitioner or chartered accountant or any other person whose services are necessary for taking possession of assets and realization of the assets of the Financial Establishment;