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[Cites 0, Cited by 9] [Section 58] [Entire Act]

State of Bihar - Subsection

Section 58(5) in The Bihar Prohibition And Excise Act, 2016

(5)While making an order of confiscation under sub-section (2), if the District Collector is of the opinion that it is expedient in the public interest to do so, he may order the said property or any part thereof to be sold by public auction or dispose of departmentally and proceeds deposited with the State Government;