[24th
July 2023] In exercise of the powers
conferred by sub-section (6) of section 8A of the Enemy Property Act, 1968 (34
of 1968), the Central Government hereby makes the following Order further to
amend Guidelines for the disposal of Enemy Property Order, 2018, namely:- (1)
This Order may be called the Guidelines for
the disposal of Enemy Property (Amendment) Order, 2023. (2)
It shall come into force on the date of its
publication in the Official Gazette. "(d)
Joint Secretary in the Department of
Public Enterprises, Ministry of Finance, Member,".Guidelines
For The Disposal Of Enemy Property (Amendment) Order, 2023
In Guidelines for the disposal of Enemy Property Order, 2018, in paragraph 5,
in sub-paragraph (1), for clause (d), the following clause shall be
substituted, namely:-