58A. [ Order of confiscation not to bar imposition of other penalty. [Section 58A along with marginal heading inserted by Act No.17 of 1976.]
- An order of confiscation under sub-section (2-A) or sub-section (2-D) of section 44 shall not be deemed to bar the imposition of any other penalty to which the person from whom the property is seized is liable under this Act.]
