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[Cites 0, Cited by 0] [Section 8C(3)] [Section 8C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8C(3)(a) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(a)directing it to be sold if it is a perishable property and the provisions of section 525 of the Code of Criminal Procedure, Samvat 1989 shall, as nearly as may be practicable, apply to the net proceeds of such sale;