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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Maharashtra - Subsection

Section 12B(3) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(3)If the owner of the vehicle does not, after service of the order in the manner provided in sub-section (2), place the vehicle in possession of the officer or authority mentioned therein, such officer or authority as the case may be, may seize the vehicle from any person who may for the time being be in possession thereof.