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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(2) in Bombay Molasses (Control) Act, 1956

(2)Where no prosecution is instituted, or the offence is compounded under section 10, the Magistrate may, subject to the provisions of section 10, direct the return of such molasses or articles to the persons from whom they were seized,