The Meghalaya Protection of Interest of Depositors (in Financial Establishments) Act, 2018 (Act No. 8 of 2018)

Meghalaya · state statute
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NOTIFICATION
The 9th October, 2018.
No.LL(B)85/2001/204. —The Meghalaya Protection of Interest of Depositors
(in Financial Establishments) Act, 2018 (Act No. 8 of 2018) is hereby published for
general information.
The Gazette of Meghalaya
EXTRAORDINARY
PUBLISHED BY AUTHORITY
 No. 365              Shillong, Tuesday,  October  9, 2018,              17th  Asvina-1940 (S. E.)
PART-IV
GOVERNMENT OF MEGHALAYA
LAW (B) DEPARTMENT
———
Postal Registration No. N. E.—771/2006-2008
MEGHALAYA ACT NO. 8 OF 2018.
(As passed by the Meghalaya Legislative Assembly)
Received the assent of the Governor on 7th October, 2018.
Published in the Gazette of Meghalaya Extra-Ordinary issue dated 9th October, 2018.
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THE MEGHALAYA PROTECTION OF INTEREST OF DEPOSITORS
(IN FINANCIAL ESTABLISHMENTS)  ACT, 2018
An
Act
Sixty-ninth
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SHILLONG: Printed and  Published  by the Director,  Printing and  Stationery, Meghalaya, Shillong.
              (Extraordinary Gazette of Meghalaya) No. 727 - 730 + 300 — 9 - 10 - 2018.
website:- http://megpns.gov .in/gazette/gazette.asp
W. KHYLLEP,
Secretary to the Govt. of Meghalaya,
Law  Department.
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