Section 5 in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018
5. Proper accounting of properties.
- The Administrator shall, at the time of receiving the properties, ensure proper identification of such property with reference to its particulars mentioned in the order made under sub-section (1) of Section 60-C or sub-section (3) of Section 60-F of the Act, as the case may be.
