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[Cites 0, Cited by 0] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(3) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(3)Surplus proceeds of a sale under these rules shall, if not claimed by the owner of the things seized within a period of three months from the date of such sale be forfeited, to the collecting Government.