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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013

(1)Any person including the Competent Authority, if aggrieved by the order of the Designated Court, in connection with or in relation to the attachment, may appeal to the High Court within sixty days from the date of the final order.