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[Cites 0, Cited by 1] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

(5)On receipt of an appeal under sub-section (4), the Appellate Tribunal may, after giving an opportunity to the appellant to be heard, if he so desires, and after making such further enquiry as it deems fit, confirm, modify or set aside the order appealed against.