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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(3)(c) in The Essential commodities act 1955

(c)in the case of a prosecution being instituted for the contravention of the order in respect of which an order of confiscation has been made under be paid to the owner thereof or the person from whom it is seized: