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[Cites 0, Cited by 2] [Section 17E] [Entire Act]

Union of India - Subsection

Section 17E(1) in Indian Criminal Law Amendment Act, 1908

(1)Where the State Government is satisfied, after such inquiry as it may think fit, that any monies, securities or credits are being used or are intended to be used for the purposes of an unlawful association, the State Government may, by order in writing, declare such monies, securities or credits to be forfeited to Government.