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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(b) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003

(b)safeguarding, so far as may be practicable, the interest of any business affected by the attachment and in particular, the interest of any partner or any other person connected with such business.