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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2) in The Haryana Cattle Fairs Act, 1970

(2)Whenever any offence punishable under sub-section (1) of Section 17 has been committed, the court shall direct that all movable property and all moneys seized under sub-section (1) shall be forfeited to the State Government.