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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3)(c) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014

(c)where in a prosecution instituted for the contravention of the order in respect of which an order of confiscation has been made under this section, the person concerned is acquitted, be paid to the owner or the person from whom it is seized.