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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016

(2)On the publication of the order under clause (b) of sub-section (1), all the properties and assets of the Financial Establishment shall forthwith vest in the Competent Authority appointed by the State Government, such vesting shall remain vested as such unless the Designated Court orders otherwise.