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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(b) in The Criminal Law (Amendment) Ordinance, 1944

(b)safeguarding so far as may be practicable the interests of any business affected by the attachment, and in particular, the interests of any partners in such business.