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[Cites 0, Cited by 17] [Section 47A(3)] [Section 47A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47A(3)(a) in The M.P. Excise Act, 1915

(a)sent an intimation in a form prescribed by the Excise Commissioner about initiation of proceedings for confiscation of seized intoxicants, articles, implements, utensils, materials, conveyance, etc. to the Court having jurisdiction to try the offence on account of which the seizure has been made;