Section 3(1)(A) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(A) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

(A)any property held by such person which would have been, in relation to any previous holder thereof, illegally acquired property under this clause if such previous holder had not ceased to hold it, unless such person or any other person who held the property at any time after such previous holder or, where there are two or more such previous holders, the last of such previous holders is or was a transferee in good faith for adequate consideration;

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Union of India - Subsection

Section 3(1)(A) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976