Section 8(11) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(11)Any Financial Establishment, aggrieved by the order of the Government, may file appeal before the Competent Court while hearing the application made by the Competent Authority under sub-section(3) of section 6 of this Act. Such appeal filed by the aggrieved Financial Establishment shall be heard by Competent Court under sub-section (3) of the section 6 of this Act while deciding the matter of interim order of attachment made by Government under sections 3 and sub-section (9) of section 8 of this Act.Chapter -IV
