Section 4J in Imports and Exports (Control) Act, 1947
4J. [ Confiscation or penalty not to interfere with other punishments. [Inserted by Act 12 of 1976, Section 3.]
- No confiscation made or penalty imposed under this Act shall prevent the infliction of any other punishment to which the person affected thereby is liable under the provisions of this Act or under any other law for the time being in force.]
