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

State of Haryana - Subsection

Section 10(1) in The East Punjab Molasses (Control) Act, 1948

(1)A report about any molasses or article seized under section 9 shall, as soon as possible, be submitted to [Controller] [Substituted by Haryana Act 44 of 1973.] who may after making such inquiry as he may consider necessary, give such directions for their temporary custody as he thinks fit.