Section 72(5)(a) in The United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

(a)No order of confiscation under this section shall be made unless the owner thereof or the person from whom it is seized is given-

(i)a notice in writing informing him of the grounds on which such confiscation is proposed;

(ii)an opportunity of making a representation in writing within such reasonable time as may be specified in the notice; and

(iii)a reasonable opportunity of being heard in the matter.

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