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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(1) in Transfer of Evacuee Deposits Rules, 1955 (1)The Custodian shall be the principal officer responsible for the exercise and discharge of the powers and duties conferred and imposed on him by or under the Act.
