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State Acts

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Nature / Category of the complaint Document State
Model Framework for Guidelines on Direct Selling Goa
Notification reg. constitution of Designated Courts and appointment of Judges under BUDS Act, 2019 Goa
Notification regarding appointment of Competent Authority under BUDS Act, 2019 Goa
Constitution of Empowered Committee Goa
The Prize Chits and Money Circulation Schemes (Banning) Act, 1978 [Current Central Regulation,1978 Part II - No. 43 of 1978]. Goa
Appointment of Public Prosecutors, North Goa and Public Prosecutors, South Goa as Special Public Prosecutors [Notification No. 4/10/98/LD(3) issued on 13.7.2001]. Goa
Constitution of District Judge (North) and the District Judge (South) as Special Courts for the purpose of the Goa Protection of Interests of Depositors (in Financial Establishments) Act, 1999 [Notification No. 10/3/95-Fin (R&C) issued on 3.5.2001] Goa
Goa Protection of Interests of Depositors (in Financial Establishments) Rules, 2000 [Notification No. 10/1/2000-Fin (R&C) issued on 15.05.2000] Goa
Appointment of Additional Collector, North and Additional Collector, South as the “Competent Authority” to exercise control over the properties attached by the Government under Section 3 of the Goa Protection of Interests of Depositors (in Financial Establishments) Act, 1999 [Notification No. 10/3/95-Fin (R&C) issued on 10.7.2003] Goa
Appointment of Deputy Collector and District Recovery Officer, North and Deputy Collector and District Recovery Officer, South as the “Competent Authority” to exercise control over the properties attached by the Government under Section 3 of the Goa Protection of Interests of Depositors (in Financial Establishments) Act, 1999 [Notification No. 10/3/95-Fin (R&C) issued on 25.05.2000] Goa