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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in Cigarettes (Regulation of Production, Supply and Distribution) Act, 1975

(2)No package of cigarettes seized under sub-section (1) shall be retained by any officer for a period exceeding ninety days from the date of the seizure unless the approval of the District Judge, within the local limits of whose jurisdiction such seizure has been made, has been obtained for such retention.