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[Cites 0, Cited by 3] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(2) in Rajasthan Excise Act, 1950

(2)On the payment of such sums of money to such officer, the accused person, if in custody, shall be discharged, the property seized shall be released and no further proceedings shall be taken against such person or property in respect of such offence.