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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(1) in Uttarakhand Protection of Interests of Depositors (In Financial Establishments) Act, 2005

(1)Government shall appoint any of its officers not below the rank of the Assistant Collector 1st class or a Class-I Officer as the Competent Authority to exercise control over the money and the properties attached by the Government under section 4.