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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Gujarat - Subsection

Section 222(g) in Gujarat High Court Rules, 1993

(g)The Special Officer shall continue to supervise the affairs of the Bank until he is removed from office, or the term of his appointments terminates or until the Company resumes business or until a Liquidator is duly appointed to wind up the business of the Company.