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[Cites 0, Cited by 3] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Enemy Property Act, 1968

(1)With respect to the property vested in the Custodian under this Act, the Custodian may take or authorise the taking of such measures as he considers necessary or expedient for preserving such property till it is disposed of in accordance with the provisions of this Act.