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[Cites 0, Cited by 0] [Section 47A(3)] [Section 47A] [Entire Act]

State of Chattisgarh - Subsection

Section 47A(3)(b) in Chhattisgarh Excise Act, 1915

(b)issued a notice in writing to the person from whom such intoxicants, articles, implements, utensils, materials, conveyance, etc. have been seized and to any person staking claim to it and to any other person who may appear before the Collector to have an interest in it: