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[Cites 0, Cited by 3] [Section 16(3)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(3)(b) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(b)On the date so fixed or on any subsequent date to which the inquiry may be adjourned, the Court shall hear the parties, receive evidence produced by them, take such further evidence as it considers necessary, decide whether the property was acquired by a gangster as a result of the commission of an offence triable under this Act and shall pass such order under Section 17 as may be just and necessary in the circumstances of the case.