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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(d) in The Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003

(d)appoint legal practitioner or chartered accountant or any other person whose services are necessary for taking possession of assets and realisation of the assets of the Financial Establishment;