Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(3)(ii) in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018

(ii)Cut and polished precious and semi-precious stones, other than diamonds, shall be sold internally, by auction or by tender.