LexSection 11 — Certain transfers to be null and void.
The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
Where after the issue of a notice under section 6 or under section 10, any property referred to in the said notice is transferred by any mode whatsoever such transfer shall, for the purposes of the proceedings under this Act, be ignored and if such property is subsequently forfeited to the Central Government under section 7, then, the transfer of such property shall be deemed to be null and void.Open in Lexace · Ask the AI about this section