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[Cites 0, Cited by 0] [Section 47A(3)] [Section 47A] [Entire Act]

State of Chattisgarh - Subsection

Section 47A(3)(d) in Chhattisgarh Excise Act, 1915

(d)given to the officer effecting the seizure under sub-section (1) and to the person or persons who have been noticed under clause (b) a hearing.