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Depositories Act, 1996 PART V Amendment to the Benami Transactions (Prohibition) Act, 1988 [45 of 1988] Amendment In section 3, for sub-section (2), the following sub-section shall be substituted, namely:- "(2) Nothing in sub-section (1) shall apply to- (a) the purchase of property by any person in the name of his wife or unmarried daughter and it shall be presumed, unless the contrary is proved, that the said property had been purchased for the benefit of the wife or the unmarried daughter; (b) the securities held by a- (i) depository as a registered owner under sub-section (1) of section 10 of the Depositories Act, 1996; (ii) participant as an agent of a depository. Explanation : The expressions "depository" and "participants" shall have the meanings respectively assigned to them in clauses (e) and (g) of sub-section (1) of section 2 of the Depositories Act, 1996."    |
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