Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2(9)] [Section 2] [Entire Act] Union of India - Subsection Section 2(9)(D) in The Benami Transactions (Prohibition) Act, 1988 (D)a transaction or an arrangement in respect of a property where the person providing the consideration is not traceable or is fictitious;