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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(3) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(3)Where the Initiating Officer is of the opinion that the person in possession of the property held benami may alienate such property during the period specified in notice, he may, with the previous approval of the Approving Authority, by order in writing, attach provisionally such property in the manner as may be prescribed.