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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004

(4)On the publication of the order made under sub-section (2), all the properties and assets of the Financial Establishment and the persons mentioned therein shall forthwith vest in the Competent Authority appointed by the Government, pending further order from the Special Court.