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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Tripura - Subsection

Section 65(2) in The Bengal Excise Act, 1909

(2)When the payments referred to in sub-section (1) have been duly made the accused person, if in custody, shall be discharged, and the property seized (if any) shall be released; and no further proceedings shall be taken against such person or property.