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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 59(2) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(2)On the payment of such sum of money, or such value, or both, as die case may be, the accused person, if in custody, shall be discharged, the property seized shall be released and no further proceedings shall be taken against such person or property.]