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[Cites 0, Cited by 0] [Section 60] [Entire Act]

NCT Delhi - Subsection

Section 60(2) in The Delhi Excise Act, 2009

(2)Notwithstanding anything contained in any other law for the time being in force, the disposal of confiscated goods in the manner, thereby non-production of case property before the trial court, shall not affect the conviction for an offence under this Act:Provided that the samples of the intoxicants and the photographs of the confiscated property may be preserved to meet the evidentiary requirements.