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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2) in Uttarakhand Benami Transactions (Prohibition) Act, 2016

(2)Nothing contained in sub-section (1) shall apply to a benami transaction entered into by any person, being an individual, in the name of this -
(a)spouse;
(b)brother or sister; or
(c)any lineal ascendant or descendant.