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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003

(1)The State Government shall while issuing the order under sub-section (1) of section 4, appoint an officer not below the rank of the Deputy Collector to be the Competent Authority to exercise control over the moneys, properties and assets attached by the State Government under section 4.