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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttarakhand - Subsection

Section 24(4) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(4)The appeal shall be heard only on the question so formulated, and the respondents shall, at the hearing of the appeal, be allowed to argue that the case does not involve such question.