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[Cites 0, Cited by 0] [Section 32A(9)] [Section 32A] [Entire Act]

State of Maharashtra - Subsection

Section 32A(9)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)where such books of accounts, documents, articles, registers or things or vehicles and the agricultural produce so seized are required for the purpose of prosecution launched for an offence of contravention of the provisions of this Act or the rules or the bye-laws, they may be retained until they are ordered to be released by the Court trying such offence;