Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act] State of Punjab - Subsection Section 13(1)(b) in The Punjab Wild Life Preservation Act, 1959 (b)when any property has been seized as liable to confiscation, to release the same on payment of the value thereof as estimated by such officer.