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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Enemy Property Act, 1968

(3)The Custodian shall, subject to the provisions of section 8, deal with any money paid to him under the Defence of India Rules, 1962, or the Defence of India Rules, 1971 or under this Act and any property vested in him under this Act in such manner as the Central Government may direct.