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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Army And Air Force (Disposal Of Private Property) Act, 1950

(3)Where any money has been paid by a banking company, society or other institution in compliance with a requisition made under sub-section (2), no person shall have any claim against the banking company, society or other institution in respect of such money.