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[Cites 0, Cited by 0] [Section 287] [Entire Act]

Union of India - Subsection

Section 287(4) in The Cantonments Act, 2006

(4)Subject to the provisions of Chapter XXXIV of the Code of Criminal Procedure, 1973 (2 of 1974), anything, seized under sub-section (1) or sub-section (2) and not confiscated under sub-section (3) shall be restored to the person from whom it was taken.