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Union of India - Section

Section 18A in The Enemy Property Act, 1968

18A. Income not liable to be returned

Any income received in respect of the enemy property by the Custodian shall not, notwithstanding that such property had been transferred by way of sale under section 8A or section 18, as the case may be, to any other person, be returned or liable to be returned to such person or any other person.