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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(e) in Himachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 1999

(e)"authorised officer" means an officer empowered, by the Government, by notification in the Official Gazette, to exercise the powers of the Government under section 3 of this Act.