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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(5)(c) in The Essential Commodities (Bihar Amendment) Act, 1977

(c)in the case of prosecution being instituted for the contravention of the order in respect of which an order of confiscation has been made under this Section and where the person concerned is acquitted be paid to the owner thereof or the person from whom it is seized: