Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(6) in Handlooms (Reservation of Articles For Production) Rules, 1986 (6)Subject to the provisions of sub-section (3) of section 8, the authorised officer shall keep the seized goods in safe custody for such period as he may deem necessary.
