Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)The Administrator shall also take such measures, as the Central Government may direct, to dispose of the property which is forfeited to the Central Government.[Similar to Section 105F from Old CrPC-Also Refer]