Section 58Y — Punishment for acquiring property in relating to which proceeings have been taken under this Chapter.

1 [58Y.Punishment for acquiring property in relation to which proceedings have been taken under this Chapter. -- Any person who knowingly acquires, by any mode whatsoever, any property in relation to which proceedings are pending under this Chapter shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend to fifty thousand rupees.]

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