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[Cites 0, Cited by 28] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(2) in Andhra Pradesh Excise Act, 1968

(2)On production of the said seized property under sub-section (1) the Deputy Commissioner of Prohibition and Excise if satisfied that an offence under this Act has been committed, may, whether or not a prosecution is instituted for the commission of such an offence, order confiscation of such property.