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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(1)(b) in The Karnataka Excise Act, 1965

(b)seize and detain any excisable or other article which he has reason to believe to be liable to confiscation under this Act, or any other law for the time being in force relating to excise revenue; and