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3. Appointment of Custodian of Enemy Property for India and Deputy Custodian,etc. The Central Government may, by notification in the Official Gazette, appoint a Custodian of Enemy Property for India and one or more Deputy Custodians and Assistant Custodians or Enemy Property for such local areas as may be specified in the notification: Provided that the Custodian of Enemy Property for India and any Deputy Custodian or Assistant Custodian of Enemy Property appointed under the Defence of India Rules, 1962 2[or the Defence of India Rules, 1971, as the case may be], shall be deemed to have been appointed under this section.    |
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