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[Cites 0, Cited by 46] [Entire Act]

Union of India - Section

Section 8 in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

8. Burden of proof.—

In any proceedings under this Act, the burden of proving that any property specified in the notice served under section 6 is not illegally acquired property shall be on the person affected.