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[Cites 0, Cited by 0] [Section 43A] [Entire Act]

State of Karnataka - Subsection

Section 43A(4) in The Karnataka Excise Act, 1965

(4)Where the authorised officer after passing an order of confiscation under sub-section (2), is of the opinion that it is expedient in the public interest so to do, he may order the confiscated property or any part thereof to be sold by public auction.