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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(3) in Chhattisgarh Protection of Depositors Interest Rules, 2015

(3)The Competent Authority shall maintain a record of all the income received and expenditure incurred in relation to the attachment, management and disposal of money or other property attached, and shall furnish the same to the Special Court as required.