The Enemy Property Act, 1968
[Act No. 34 of 1968]
[20th August, 1968.]
| Contents: |
| Title |
The Enemy Property Act, 1968 |
| Sections: |
Particulars: |
| 1. |
Short title, extent, application and commencement |
| 2. |
Definitions |
| 3. |
Appointment of custodian of Enemy property for India and Deputy custodian, etc |
| 4. |
Appointment of Inspectors of Enemy property |
| 5. |
Property vested in the Custodian of Enemy property for India under the Defence of India Rules, 1962, to continue to vest in Custodian |
| 6. |
Transfer of property vested in Custodian by enemy on enemy subject or enemy firm |
| 7. |
Payment to Custodian of money otherwise payable to an enemy, enemy subject or enemy firm |
| 8. |
Powers of Custodian In respect of enemy property vested in him |
| 9. |
Exemption from attachment, etc |
| 10. |
Transfer of securities belonging to an enemy |
| 11. |
Power of Custodian to summon persons and call for documents |
| 12. |
Protection for complying with orders of Custodian |
| 13. |
Validity of action taken in pursuance of orders of Custodian |
| 14. |
Proceedings against companies whose assets vest in Custodian |
| 15. |
Returns as to enemy property |
| 16. |
Registers of returns |
| 17. |
Levy of fees |
| 18. |
Transfer of property vested as enemy property in certain cases |
| 19. |
Protection of action taken under the Act |
| 20. |
Penalty |
| 21. |
Offences by companies |
| 22. |
Effect of laws inconsistent with the Act |
| 23. |
Power to make rules |
| 24. |
Certain orders made under the Defence of India Rules, 1962, to continue in force |
| 25. |
Repeal and saving |
