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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(2) in Bombay Molasses (Control) Act, 1956

(2)Any Court trying such contravention may direct that any stock of molasses, in respect of which the Court is satisfied that the contravention has taken place, shall, along with any box, receptacle, package or covering containing such stock of molasses, be forfeited to the State Government.