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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jharkhand - Subsection

Section 80(4) in Bihar Excise Act, 1915

(4)When any article seized cannot conveniently be conveyed before an officer referred to in sub-section (1) or sub-section (2), as the case may be, the person making the seizure shall dispose of them in some place of safety and forthwith report the seizure to such an officer.