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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016

(1)The State Government may while issuing the order under sub-section (1) of Section 4 appoint any of its officer not below the rank of the Deputy Collector as the Competent Authority to exercise control over the money and the properties attached under Section 4.