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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(2) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(2)No orders, instructions or directions under sub-section (1) shall be issued so as to -
(a)require any authority to decide a particular case in a particular manner; or
(b)interfere with the discretion of the Adjudicating Authority in exercise of his functions..