Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(1)(b) in Uttarakhand Fisheries Act, 2003

(b)to release any property that has been seized as liable to confiscation without further payment or on payment of the value hereof as estimated by such officer and on the payment of such value such property shall be released and no further proceedings shall be taken in respect thereof.