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15. Returns as to enemy property. (1) The Custodian may call for from persons who, in his opinion, have any interest in, or control over, any enemy property vested in him under this Act, such returns as may be prescribed. 1. Ins. by Act 3 of 2017, s. 10 (w.e.f. 7-1-2016). (2) Every person from whom a return is called for under sub-section (1) shall be bound to submit such return within the prescribed period.    |
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