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[Cites 0, Cited by 5] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in Transfer of Property Act, 1977

(2)This section shall not effect any direction for accumulation for the purpose of-
(i)the payment of the debts of the transferor or any other person taking any interest under the transfer or
(ii)the provision of portions for children or remoter issue of the transferor or of any other person taking any interest under the transfer ; or
(iii)the preservation or maintenance of the property transferred ; and such direction may be made accordingly.]