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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(c) in The Benami Transactions (Prohibition) Act, 1988

(c)the Benches of the Appellate Tribunal shall ordinarily sit in the National Capital Territory of Delhi and at such other places as the Central Government may, in consultation with the Chairperson, by notification, specify;