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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(a) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(a)affect any interest of the State Government the Corporation a Government Company or any bank in any property created by any mortgage charge, pledge or other encumbrance; or