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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(2) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(2)Nothing in subsection (1) shall apply to a property held or acquired by a person from the benamidar for adequate consideration, without his having knowledge of the benami transaction.