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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(1) in The Himachal Pradesh Excise Act, 2011

(1)No order confiscating any vehicle or conveyance shall be made under section 62, except after notice in writing to the person I from whom it is seized and the registered owner thereof, and considering their objections, if any.