Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69] [Entire Act] State of Assam - Subsection Section 69(1) in The Assam Excise Act, 1910 (1)When in any case tried by a Magistrate, the Magistrate decides that anything is liable to confiscation under Section 68 he shall order such thing to be confiscated and placed at the disposal of the Collector.
