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

State of Gujarat - Subsection

Section 12(5) in The Bombay Shops and Establishments Act, 1948

(5)Where no prosecution is instituted for contravention of the provisions of sub-section (I) within such period as the Magistrate may fix in this behalf, the Magistrate shall direct their return to the person from whom they were seized.