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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Goa - Subsection

Section 14(2)(b) in The Goa Money-Lenders Act, 2001

(b)the powers of a Court of Wards, or an Official Assignee, a receiver, an administrator or a Court under the provisions of the Presidency-Towns Insolvency Act, 1909 (Central Act 3 of 1909), or the Provincial Insolvency Act, 1920 (Central Act 5 of 1920) or any other law in force corresponding to that Act, or of a liquidator under the Companies Act, 1956, to realise the property of a money-lender.