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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(1) in Chhattisgarh Protection of Depositors Interest Rules, 2015

(1)The Competent Authority shall keep in custody all money or other property attached, and shall arrange for the safekeeping of any records, books of account, papers and documents found on the premises of attached property.