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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1)(d) in Kerala Cashew Factories (Acquisition) Act, 1974

(d)wrongfully obtains possession of any property forming part of a cashew factory which has vested in the Government under this Act,shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both:Provided that the court trying any offence under clause (c) or clause (d) may, at the time of convicting the accused person, order him to deliver up within a time to be fixed by the court any property wrongfully withheld or obtained.