Section 11 in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
11. Certain transfers to be null and void.—
Whereafter the issue of a notice under section 6 or under section 10, any property referred to in the said notice is transferred by any mode whatsoever such transfer shall, for the purpose of the proceedings under this Act, be ignored and if such property is subsequently forfeited to the Central Government under section 7, then, the transfer of such property shall be deemed to be null and void.
