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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(4)(b) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(b)where provisional attachment has not been made under sub-section (3)-
(i)pass an order provisional attaching the property till the date of order made by the Adjudicating Authority under sub-section (3) of Section of Section 15; or
(ii)decided not to attach the property as specified in the notice, with the prior approval of the Approving Authority.