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State of Goa - Section

Section 3 in The Goa Money-Lenders Act, 2001

3. Appointment of Registrars and Assistant Registrars.

- The Government may, by notification in the Official Gazette, appoint such persons, whether public officers or not, as it thinks proper, to be Registrars and Assistant Registrars of money-lenders, for the purposes of this Act and may define the areas within which each such officer shall exercise his powers and perform his duties.