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[Cites 0, Cited by 0] [Section 17B] [Entire Act]

Union of India - Subsection

Section 17B(8) in Indian Criminal Law Amendment Act, 1908

(8)If the article seized is livestock or is of a perishable nature, the District Magistrate or Commissioner of Police may, if he thinks it expedient, order the immediate sale thereof, and the proceeds of the sale shall be disposed of in the manner herein provided for the disposal of other articles.