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[Cites 0, Cited by 0] [Section 17A(1)] [Section 17A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17A(1)(b) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964

(b)when any property has been seized is liable to confiscation, to release the same at any time before an order of confiscation is passed by the Appropriate Authority, on payment of the value thereof as estimated by such officer.