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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttarakhand - Subsection

Section 25(4) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(4)Every trial under this section shall be conducted as expeditiously as possible and an endeavour shall be made to conclude the trial within six months from the date of filing of the complaint.