Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 2(9)] [Section 2] [Entire Act] Union of India - Subsection Section 2(9)(b) in The Benami Transactions (Prohibition) Act, 1988 (b)the property is held for the immediate or future benefit, direct or indirect, of the person who has provided the consideration,