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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1) in The Delhi Protection of Interest of Depositors (In Financial Establishment) Act, 2001

(1)Government shall while issuing the order under sub-section (2) of section 4, appoint any of its officers not below the rank of a Group 'A' officer as the Competent Authority to exercise control over the money and the properties attached by the Government under section 4.