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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(4)(a) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(a)where the provisional attachment has been made under sub-section (3), -
(i)pass an order continuing the provisional attachment of the property with the prior Approval of the Approving Authority, till the date of the order made by the Adjudicating Authority under sub-section (3) of section 15; or
(ii)revoke the provisional attachment of the property with the prior approval of the Approving Authority;