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

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Union of India - Subsection

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

(e)any holder (hereinafter in this clause referred to as the present holder) of any property which was at any time previously held by a person referred to in clause (a) or clause (b) unless the present holder or, as the case may be, any one who held such property after such person and before the present holder, is or was a transferee in good faith for adequate consideration.

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Union of India - Subsection

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