Section 2(32) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(32)words and expressions used herein and not defined in this Act but defined in the Trusts Act, Samvat, 1977, the Jammu and Kashmir State Partnership Act, Samvat 1996, the Income Tax Act, 1961 (Central Act No. 43 of 1961), the Depositories Act, 1996 (Central Act No. 22 of 1996), the Prevention of Money-Laundering Act, 2002 (Central Act No. 15 of 2003), the Limited Liability Partnership Act, 2008 (Central Act No. 6 of 2009) and the Companies Act, 2013 (Central Act No. 18 of 2013), shall have the same meanings respectively assigned to them in those Acts.
