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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(8) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

(8)If the article seized is livestock or is of a perishable nature, the District Magistrate, may if he thinks it expedient order the immediate sale thereof and the proceeds of the sale shall be disposed of in the manner herein provided for the disposal of the other articles.