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 0] [Section 50(3)] [Section 50] [Entire Act] Union of India - Subsection Section 50(3)(ii) in The Benami Transactions (Prohibition) Act, 1988 (ii)any officer of the Central Government or State Government authorised in writing by that Government by a general or special order made in this behalf.