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Madras HC: Benami Transactions (Prohibition) Amendment Act, 2016 Can Be Applied Retrospectively - (06 Sep 2021)

CIVIL

Madras High Court has opined that in respect of the benami transactions entered into prior to the Benami Transactions (Prohibition) Amendment Act, 2016, coming into force on 01.11.2016, the provisional attachment under Section 24 was valid and in accordance with law. The Court has held that Section 1 (3) clarified that the other provisions of the amended Act shall be deemed to have come into force on the May 19, 1988.

Tags : MADRAS HIGH COURT   BENAMI TRANSACTIONS (PROHIBITION) AMENDMENT ACT   2016  

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