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[Cites 0, Cited by 2] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Benami Transactions (Prohibition) Act, 1988

(2)Nothing in sub-section (1) shall apply to a property held or acquired by a person from the benamidar for adequate consideration, prior to the issue of notice under sub-section (1) of section 24 without his having knowledge of the benami transaction.