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[Cites 0, Cited by 282] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Benami Transactions (Prohibition) Act, 1988

(2)No defence based on any right in respect of any property held benami, whether against the person in whose name the property is held or against any other person, shall be allowed in any suit, claim or action by or on behalf of a person claiming to be the real owner of such property.