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[Cites 0, Cited by 1] [Section 2(9)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(9)(ii) in The Benami Transactions (Prohibition) Act, 1988

(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 and any other person as may be notified by the Central Government for this purpose;