Section 6(3)(iii) in The Prohibition of Benami Property Transactions Rules, 2016

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Union of India - Subsection

Section 6(3)(iii) in The Prohibition of Benami Property Transactions Rules, 2016

(iii)cause to deposit the property consisting of cash, Government or other securities or bullion or jewelery or other valuables in a locker in the name of the Administrator or in the form of fixed deposit, as the case may be, in State Bank of India or its subsidiaries or in any nationalized bank and retain the receipt thereof;

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Union of India - Subsection

Section 6(3)(iii) in The Prohibition of Benami Property Transactions Rules, 2016