Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 261] [Entire Act] Union of India - Section Section 5 in The Benami Transactions (Prohibition) Act, 1988 5. Property held benami liable to confiscation. Any property, which is subject matter of benami transaction, shall be liable to be confiscated by the Central Government.
