Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 49] [Section 2] [Entire Act] Union of India - Subsection Section 2(10) in The Benami Transactions (Prohibition) Act, 1988 (10)"benamidar" means a person or a fictitious person, as the case may be, in whose name the benami property is transferred or held and includes aperson who lends his name;
