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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(vi) in The Enemy Property Act, 1968

(vi)incur out of the property any expenditure including the payment of any taxes, duties, cesses and rates to Government or to any local authority and of any wages, salaries, pensions, provident fund contributions to, or in respect of, any employee of the enemy and the repayment of any debts due by the enemy to persons other than enemies;