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Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 6. Notice of forfeiture- (1) If, having regard to the value of the properties held by any person to whom this act applies, either by himself or through any other person on this behalf, his known sources of income, earnings or assets, any other information or material available to it as a result of action taken under section 18 or otherwise, the authority has reason to believe (the reason for such belief to be recorded in writing ) that all or any of such properties are illegally acquired properties, it may serve a notice upon such person (hereinafter referred to as the person affected) calling upon him within such time as may be specified in the notice, which shall not be ordinarily less than thirty days, to indicate the sources of his income, earnings or assets, out of which or by means of which he has acquired such property, the evidence on which he relies and other relevant information and particulars, and to show cause why all or any of such properties as the case may be should not be declared to be illegally acquired properties and forfeited to the Central Government under this Act. (2) Whereas notice under sub-section (1) to any person specifies any property as being held on behalf of such person by any other person, ac copy of the notice shall also be served upon such other person.    |
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