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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2) in The Bihar Saw Mills (Regulation) Act, 1990

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