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[Cites 0, Cited by 0] [Section 58B(2)] [Section 58B] [Entire Act]

Union of India - Subsection

Section 58B(2)(vi) in The Wild Life (Protection) Amendment Act, 2002

(vi)where the competent authority, for reasons to be recorded in writing, considers that any properties of such person are held on his behalf by any other person, such other person;