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[Cites 0, Cited by 11] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Protection of Interests of Depositors (In Financial Establishments) Act, 1997

(1)The Government may, by notification, appoint one or more authorities for such area or areas or such case or cases as may be specified in the notification hereinafter called "the Competent authority" to exercise control over the properties attached by the Government under section 3.