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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Enemy Property Act, 1968

(a)“Custodian” means the Custodian of Enemy Property for India appointed or deemed to have been appointed under section 3 and includes a Deputy Custodian and an Assistant Custodian of Enemy Property appointed or deemed to have been appointed under that section;