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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(4)(b) in The Benami Transactions (Prohibition) Act, 1988

(b)to take additional evidence or to require any evidence to be taken by the Adjudicating Authority, where the Adjudicating Authority has refused to admit evidence, which ought to have been admitted;