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

State of Maharashtra - Subsection

Section 12B(10) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(10)The disposal of a vehicle under sub-section (9) shall be by public auction and at the risk of the owner and the sale proceeds shall be made over to the owner after deducting any expenditure incurred by the officer releasing the vehicle from requisition due to the owner not taking delivery of it on or before the specified date.