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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999

(1)The Government may, by 'notification, appoint an authority hereinafter called "the competent authority" to exercise control over the properties attached by the Government under Section 3.