Govt. of NCT of Delhi designates Court of Addl. Sessions Judge-02

No. F. 6/21/2018-Judl./Suptlaw/608-615 — In pursuance of the provisions of Section 10 of Delhi Protection of Interests of Depositors (in Financial Establishments)

No. F. 6/21/2018-Judl./Suptlaw/608-615 — In pursuance of the provisions of Section 10 of Delhi Protection of Interests of Depositors (in Financial Establishments) Act, 2001, the Government of the National Capital Territory of Delhi, with the concurrence of the Chief Justice of the High Court of Delhi, is pleased to designate the Court of Additional Sessions Judge-02 in each District under Delhi Protection of Interests of Depositors (in Financial Establishments) Act, 2001.

[Notification dt. 25-03-2019]

Department of Law, Justice and Legislative Affairs

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