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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1) in The M.P. Cotton Control Act, 1954

(1)Where a Court trying an offence punishable under Section 5 or Section 6 is satisfied that an offence under that Section has been committed in respect of any cotton, the Court may direct that such cotton and every box, receptacle, package or covering, containing such cotton shall be forfeited to Government.