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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(a) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964

(a)sends an intimation in the form prescribed about initiation of proceedings for confiscation of property to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made;