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[Cites 0, Cited by 0] [Section 72(4)] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(4)(c) in The United Provinces Excise Act, 1910

(c)in the case of a prosecution being instituted for the offence in respect of which the thing or the animal is seized, the order of the court so requires;