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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018

(2)The income derived from such property shall be kept with the Administrator until such time the competent authority declares the property forfeited under sub-section (3) of Section 60-F.