Section 3(1)(B) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

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Union of India - Subsection

Section 3(1)(B) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

(B)any property acquired by such person, whether before or after the commencement of this Act, for a consideration, or by any means, wholly or partly traceable to any property falling under item (A), or the income or earnings therefrom;

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Union of India - Subsection

Section 3(1)(B) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976