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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(10)(b) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(b)the property is held for the immediate or future benefit, direct or indirect, of the person who has provided the consideration, except when the property is held by-
(i)a Karta, or a member of a Hindu undivided family, as the case may be, and the property is held for his benefit or benefit of other members in the family and the consideration for such property has been provided or paid out of the known sources of the Hindu undivided family ;
(B)a transaction or an arrangement in respect of a property carried out or made in a fictitious name ; or
(C)a transaction or an arrangement in respect of a property where the owner of the property is not aware of, or, denies knowledge of, such ownership ;
(D)a transaction or an arrangement in respect of a property where the person providing the consideration is not traceable or is fictitious ;
(ii)a person standing in a fiduciary capacity for the benefit of another person towards whom he stands in such capacity and includes a trustee, executor, partner, director of a company, a depository or a participant as an agent of a depository under the Depositories Act, 1996 (Central Act No. 22 of 1996) and any other person as may be notified by the Government for this purpose ;
(iii)any person being an individual in the name of his spouse or in the name of any child of such individual and the consideration for such property has been provided or paid out of the known sources of the individual ;
(iv)any person in the name of his brother or sister or lineal ascendant or descendant, where the names of brother or sister or lineal ascendant or descendant and the individual appear as joint owners in any document, and the consideration for such property has been provided or paid out of the known sources of the individual ; or