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[Cites 0, Cited by 0] [Section 106BD] [Entire Act]

State of Uttarakhand - Subsection

Section 106BD(4) in Uttarakhand Panchayati Raj Act, 2016

(4)If the magistrate decides that the material seized was stored in the house, building or place contrary to any prohibition made under sub-section (1) he may pass an order confiscating the same.