LexSection 18A — Income not liable to be returned.
The Enemy Property Act, 1968
1 [18A. Income not liable to be returned. —Any income received in respect of the enemy property by the Custodian shall not, notwithstanding that such property had been transferred by way of sale under section 8A or section 18, as the case may be, to any other person, be returned or liable to be returned to such person or any other person.]Open in Lexace · Ask the AI about this section