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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Goa - Subsection

Section 240(2) in The City of Panaji Corporation Act, 2002

(2)If it appears to the Magistrate that such animal, food, drink, drug, utensil or vessel was rightly seized, he shall cause the same to be forfeited to the Corporation or to be destroyed at the expense of the person in whose possession it was found at the time of its seizure.