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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(c) in Money Circulation Scheme (Banning) Rules, 2013

(c)"Competent Authority" means authority notified by the State Government for winding-up of the business entities indulging in money circulation schemes and perform other tasks as assigned by the State Government in order to implement the Act;