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[Cites 0, Cited by 1] [Section 69(8)] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(8)(c) in Rajasthan Excise Act, 1950

(c)where in a prosecution instituted for commission of offence under this Act in respect of which an order of confiscation has been made under this section, the person concerned is acquitted, be paid, returned or refunded, as the case may be, to its owner :