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[Cites 0, Cited by 1] [Section 27B(1)] [Section 27B] [Entire Act]

State of Rajasthan - Subsection

Section 27B(1)(c) in The Rajasthan Agricultural Produce Markets Act, 1961

(c)seize any agricultural produce in respect of which he has reason to believe that an offence under this Act has been or is being or is about to be committed and vehicle or animal which he has reason to believe to be in use or to have been used for carrying such agricultural produce and may detain the same for as long as may be necessary in connection with any proceeding under this Act, or for initiating prosecution under this Act: