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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(1)(b) in Bihar Excise Act, 1915

(b)in any case in which any property has been seized as being liable to confiscation under section 66, may, at any time before the Magistrate has passed an order under section 67, 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.