Section 45 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
45. Things seized how to be dealt with.
- All things seized on the ground that they are liable to confiscation under this Act as soon as conveniently may be, be deposited in such custody as the Inspector General of Customs and Excise may, from time to time, appoint for the purpose.[46. Repealed.] [Sections 46 and 47 repealed by Central Act 41 of 1954.][47. Repealed.] [Sections 46 and 47 repealed by Central Act 41 of 1954.]
