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

State of Goa - Subsection

Section 10(2) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

(2)Where such property is a share in a joint Stock Company, possession may be taken by informing the principal officer of such Company that the share has vested in the Custodian.