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[Cites 0, Cited by 11] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

(2)Where a notice under sub-section (1) to any person specifies any property as being held on behalf of such person by any other person, a copy of the notice shall also be served upon such other person.