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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(8) in The United Provinces Excise Act, 1910

(8)Where a prosecution is instituted for the offence in relation to which such confiscation was ordered the thing or animal shall subject to the provisions of sub-section (4) be disposed of in accordance the order of the Court.