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[Cites 0, Cited by 1] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Unlawful Activities (Prevention) Act, 1967

(3)The Designated Authority before whom the seized or attached property is produced shall either confirm or revoke the order of seizure or attachment so issued within a period of sixty days from the date of such production:Provided that an opportunity of making a representation by the person whose property is being seized or attached shall be given.