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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in Transfer of Evacuee Deposits Rules, 1955

(3)The records relating to transferable deposits, other than the records relating to such deposits as are in the custody of the court, and the work involving the reception of any deposits from Pakistan and the records, relating thereto, shall be in the exclusive charge of the Custodian.