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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(2) in The Bihar and Orissa Excise Act, 1915

(2)When the payments referred to in Sub-section (1) have been duly made, the accused person, if in custody shall be discharged, and the property seized (if any) shall be released; and no further proceedings shall be taken against such person or property.Chapter - IX Detection, Investigation and Trial of Offences and Procedure