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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(1)(b) in Chhattisgarh Excise Act, 1915

(b)shall seize and detain any intoxicant or other articles which he has reason to believe to be liable to confiscation under this Act or any other law for the time being in force relating to excise-revenue; and