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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(1) in The East Punjab Molasses (Control) Act, 1948

(1)A report about the molasses or other Procedure after seized under section 9 shall, as soon as Taxation Officer in charge of the district who may, after making such enquiry as he may consider necessary, give such directions for their temporary custody as he thinks fit.