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[Cites 0, Cited by 0] [Section 11A(1)] [Section 11A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11A(1)(b) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)

(b)when any property liable to confiscation under this Act, has been seized, to release the same on payment of the value thereof as estimated by such officer or for special reasons to be recorded in writing, without such payment.