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[Cites 0, Cited by 0] [Section 58B(2)] [Section 58B] [Entire Act]

Union of India - Subsection

Section 58B(2)(ii) in The Wild Life (Protection) Amendment Act, 2002

(ii)any property acquired by such person, for a consideration or by any means, wholly or partly traceable to any property referred to in sub- clause (i) or the income or earning from such property, and includes-(A) any property held by such person which would have been, in relation to any previous holder thereof, illegally acquired property under this clause if such previous holder had not ceased to hold it, unless such person or any other person who held the p operty at any time after such previous holder or, where there are two or more such previous holders, the last of such previous holders is or was a transferee in good faith for adequate consideration;