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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(1)The Administrator shall have the power to receive and manage the property, in relation to which an order of confiscation under sub-section (1) of Section 16 has been made, in such manner and subject to such conditions, as may be prescribed.