Section 11(3) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(3)On the expiry of the period specified under sub-section (1), the books of account and other documents shall be returned to the person from whom such books of account or other documents were impounded unless the Approving Authority or Adjudicating Authority permits retention of such books of account and other documents beyond the said period.
