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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

(3)Where the persons affected pays the fine due under sub-section (1) within such time as may be allowed in that behalf, the competent authority, may by order, revoke the declaration of forfeiture under section 7 and thereupon such property shall stand released.