Legal Document View

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
[Cites 0, Cited by 1] [Section 65(1)] [Section 65] [Entire Act]

Bengal Presidency - Subsection

Section 65(1)(b) in Bengal Excise Act, 1909

(b)in any case in which any property has been seized as being liable to confiscation under section 63, may, at any time [before the case is lodged before the Magistrate] [Substituted by section 47(3) of the Bengal Excise (Amendment) Act. 1965 (West Ben Act 39 of 1965) for the words, figures and brackets before the Magistrate has passed an order under section 64, sub-section (1).], release the property on payment of any sum not exceeding the value thereof as estimated by the Collector or such Excise Officer.