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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(b) in The Bihar Molasses (Control) Act, 1947

(b)in any case in which any molasses has been seized as being liable to confiscation under this Act, may, at any time before the Magistrate has passed an order under this section, release the molasses on payment of any sum not exceeding the value thereof as estimated by the Controller of Molasses including the administrative charges and movement permit fee.