Section 65(1)(b) in The Bengal Excise Act, 1909

[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Tripura - Subsection

Section 65(1)(b) in The Bengal Excise Act, 1909

(b)in any case in which any property has been seized as being liable to confiscation under Section 63, may, at any time before the Magistrate has passed an order under Section 64, sub-section (1), release the property on payment of any sum not exceeding the value thereof as estimated by the Collector or such Excise Officer.

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State of Tripura - Subsection

Section 65(1)(b) in The Bengal Excise Act, 1909