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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(1)The Administrator shall have the power to receive and manage the property, in relation to which an order of confiscation under sub-section (1) of section 27 has been made, in such manner and subject to such conditions, as may be prescribed.