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[Cites 0, Cited by 0] [Section 17B] [Entire Act]

State of Maharashtra - Subsection

Section 17B(2) in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975

(2)If, in the opinion of the Commissioner of Police or District Magistrate, as the case may be, any articles specified in the list are or may be used for the purposes of the unlawful association, he may proceed, subject to the provisions hereafter contained in this section, to order such articles to be forfeited to Government.