| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 7A |
| Chapter Title | Ministry | Department |
| Reciprocal arrangements for assistance in certain matters and Procedure for Attachment and Forfeiture of Property | Ministry of Home Affairs | Department of Internal Security |
Where after the making of an order under sub-section (1) of section 105E or the issue of a notice under section 105G, any property referred to in the said order or notice is transferred by any mode whatsoever such transfer shall, for the purposes of the proceedings under this Chapter, be ignored and if such property is subsequently forfeited to the Central government under section 160H, then the transfer of such property shall be deemed to be null and void.
