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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(3) in The Hoarding and Profiteering Prevention Ordinance, 2000

(3)[ A Court convicting any person of an offence punishable under this Ordinance may order any article, in respect of which the offence was committed, to be forfeited to [the Government.] [Sub-section (3) of section 13 substituted by Ordinance VI of 2001.]