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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Junagadh Administration (Property) Act, 1948

(2)Without prejudice to the generality of the foregoing provisions, the Administrator shall have the power to-
(a)receive and give full and effectual discharge for or in respect of the bank deposits, securities and shares described in the Schedule;
(b)sell, transfer or otherwise dispose of or deal with such property.