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[Cites 0, Cited by 24] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Prevention of Money-Laundering Act, 2002

(4)Nothing in this section shall prevent the person interested in the enjoyment of the immovable property attached under sub-section (1) from such enjoyment.Explanation. For the purposes of this sub-section, person interested, in relation to any immovable property, includes all persons claiming or entitled to claim any interest in the property.