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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(4) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

(4)Where such property is a running business, or a share in such business the Custodian may take possession of the stock-in-trade and other assets of the business and may further take such steps as he considers necessary either for the continuance or for the winding up of such business.