Section 27(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(1)Where any person enters into a benami transaction, not being a benami transaction referred to in sub-section (2) of Section 3, in order to defeat the provisions of any law or to avoid payment of statutory dues or to avoid payment to creditors, the beneficial owner, benamidar and any other person who abets or induces any person to enter into such benami transaction, shall be guilty of the offence of benami transaction.
