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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(5) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(5)An order of confiscation under sub-section (1) or sub-section (3) or sub-section (4) shall not be deemed to bar the imposition of any other penalty to whom the person from whom the property is seized is liable under this Act.