Section 68A(2)(f) in The Narcotic Drugs And Psychotropic Substances Act, 1985

[Cites 0, Cited by 4] [Section 68A(2)] [Section 68A] [Entire Act]

Union of India - Subsection

Section 68A(2)(f) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(f)any holder (hereafter in this clause referred to as the "present holder") of any property which was at any time previously held by a person referred to in clause (a) or clause (b) or clause (c) or clause (cc); unless the present holder or, as the case may be, any one who held such property after such person and before the present holder, is or was a transferee in good faith for adequate consideration.

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Union of India - Subsection

Section 68A(2)(f) in The Narcotic Drugs And Psychotropic Substances Act, 1985