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[Cites 0, Cited by 46] [Section 24(4)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4)(b) in The Benami Transactions (Prohibition) Act, 1988

(b)where provisional attachment has not been made under sub-section (3),-
(i)pass an order provisionally attaching the property with the prior approval of the Approving Authority, till the passing of the order by the Adjudicating Authority under sub-section (3) of section 26; or
(ii)decide not to attach the property as specified in the notice, with the prior approval of the Approving Authority.