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[Cites 0, Cited by 46] [Section 19(1)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1)(b) in The Benami Transactions (Prohibition) Act, 1988

(b)enforcing the attendance of any person, including any official of a banking company or a public financial institution or any other intermediary or reporting entity, and examining him on oath;