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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Uttarakhand - Subsection

Section 40(2)(a) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(a)the court, Tribunal or other authority shall, as soon as may be, after such transfer, forward the records of such suit, or other proceeding to the Appellate Tribunal;