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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(2) in Chhattisgarh Excise Act, 1915

(2)On the payment of such sum of money, or such value or both, as the case may be, to the Excise Commissioner or Collector, the accused person, if in custody shall be discharged, the property seized (if any) shall be released, and no further proceeding shall be taken against such person or property.