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

State of Puducherry - Subsection

Section 5(1) in Puducherry Protection of Interests of Depositors in Financial Establishments Act, 2004

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