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Citedby 38 docs - [View All]
K. Chidambara Manickam vs Shakeena And Ors. on 10 August, 2007
Indian Registration Act, 1908
Deo Chand Singh vs Shah Mohammad on 17 November, 1964
In Re vs Unknown on 23 December, 2009
Durgadan vs Devidan on 10 April, 1974

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[Section 17] [Complete Act]
Central Government Act
Section 17(2) in The Transfer Of Property Act, 1882
(2) This section shall not affect any direction for accumulation for the purpose of--
(i) the payment of the debts of the transferor or any other person taking any interest under the transfer, or
(ii) the provision of portions for children or remoter issue of the transferor or of any other person taking any interest under the transfer, or
(iii) the preservation or maintenance of the property transferred; and such direction may be made accordingly.