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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Mizoram - Subsection

Section 39(4) in The Mizoram Excise Act, 1973

(4)When articles seized under this Act cannot be conveniently conveyed before the officer specified in sub-section (1) or sub- section (2), the person making the seizure shall keep them in some place of safety and forthwith report the seizure to such officer.