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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(3) in The National Security Guard Act, 1986

(3)In this section, the term “property” includes in the case of property regarding which an offence appears to have been committed, not only such property as has been originally in the possession or under the control of any person, but also any property into or for which the same may have been converted or exchanged, and anything acquired by such conversion or exchange whether immediately or otherwise.