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 0] [Section 105F] [Entire Act] Union of India - Subsection Section 105F(3) in The Code of Criminal Procedure, 1973 (3)The Administrator shall also take such measures, as the Central Government may direct, to dispose of the property which is forfeited to the Central Government.
