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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(5) in Bihar Fire Service Act, 2014

(5)On the failure of the person in whose possession the objects or goods were at the time of seizure to claim the seized goods pursuant to notice given under sub-section (4), the Sub-Divisional Magistrate shall sell them accordingly by public auction.