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[Cites 0, Cited by 2] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(ii) in Gold (Control) Act, 1968

(ii)giving him a reasonable opportunity of making a representation in writing within such reasonable time as may be specified in the notice against the confiscation or imposition of penalty mentioned therein and, if he so desires, of being heard in the matter: