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

State of Uttarakhand - Subsection

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

(i)on receipt of order of appointment, the Competent Authority shall take such necessary actions as it is necessary or expedient for taking physical possession of all the monies and assets of the concerned financial establishment expeditiously and the competent Authority shall have all the powers which are necessary for the aforesaid purpose.