Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 3] [Entire Act] Union of India - Subsection Section 3(4) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 (4)The property attached under sub-section (3) shall be dealt with by the Custodian in such manner as the Special Court may direct.
