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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(1) in The Goa, Daman and Diu Chit Funds Act, 1973

(1)The Government may, by notification, appoint a Director of Chits and as many Inspecting Officers and Registrars as may be necessary for the purpose of discharging the duties imposed upon such Officers, by or under this Act or the rules made thereunder.