LexSection 13 — Notice or order not to be invalid for error in description.
The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
No notice issued or served, no declaration made, and no order passed, under this Act shall be deemed to be invalid by reason of any error in the description of the property or person mentioned therein if such property or person is identifiable from the description so mentioned.Open in Lexace · Ask the AI about this section