Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(1)(c) in The Himachal Pradesh Lokayukta Act, 2014

(c)such proceeds of corruption are likely to be concealed, transferred or dealt with in any manner which may result in frustrating any proceedings relating to confiscation of such proceeds of corruption, the Lokayukta or the authorized officer may, by order in writing, provisionally attach such property for a period not exceeding ninety days from the date of the order, in the manner provided in the Second Schedule to the Income tax Act, 1961 and the Lokayukta and the officer shall be deemed to be an officer under sub-rule (c) of rule 1 of that Schedule.