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

State of Goa - Subsection

Section 4(1) in The Goa Protection of Interests of Depositors (in Financial Establishments) Act, 1999

(1)The Government may by notification, appoint an authority hereinafter called "the competent authority" to exercise control over the properties attached by the Government under section 3.