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Union of India - Section

Section 15 in Prohibition of Benami Property Transactions (Conditions of services of Members of Adjudicating Authority) Rules, 2019

15. Power to relax.

- Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order for reasons to be recorded in writing relax any of the provisions of these rules with respect to any class or category of persons.