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[Cites 0, Cited by 2] [Section 105A] [Entire Act]

Union of India - Subsection

Section 105A(d) in The Code of Criminal Procedure, 1973

(d)"property" means property and assets of every description whether corporeal or incorporeal, movable or immovable, tangible or intangible and deeds and instruments evidencing title to, or interest in, such property or assets derived or used in the commission of an offence and includes property obtained through proceeds of crime;