Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Punjab - Subsection Section 10(3) in The East Punjab Molasses (Control) Act, 1948 (3)Where the stock of molasses along with the packages, coverings or receptacles is not forfeited under section 6, the same shall be returned to the person from whom it was seized.
