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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in Administration of Evacuee Property Act, 1950

(2)Save as otherwise expressly provided herein, nothing contained in sub-section (1) shall be deemed to affect the provisions contained in the Payment of Taxes (Transfer of Property) Act 1949 (XXII of 1949), or in any other law for the time being in force relating to the registration of documents.