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

State of Puducherry - Subsection

Section 4(3) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004

(3)On the publication of the order under sub-section (2), all the properties and assets of the Financial Establishment and of the persons mentioned therein shall forthwith vest in the Competent Authority appointed by the Government pending further orders from the Designated Court.