Section 8(1)(b) in The U.P. Fisheries Act, 1948

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(b) in The U.P. Fisheries Act, 1948

(b)to release any property that has been seized as liable to confiscation without further payment or on payment of the value thereof as estimated by such officer, and on the payment of such value, such property shall be released and no further proceedings shall be taken in respect thereof.

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State of Uttar Pradesh - Subsection

Section 8(1)(b) in The U.P. Fisheries Act, 1948