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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(3)(ii) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(ii)any officer of the State Government or State Government authorised in writing in this behalf by the State Government by a general or special order made in this behalf by that Government.