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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(6) in Bihar Legal Metrology (Enforcement), Rules, 2014

(6)The goods referred under sub-rule (4) & (5) which are not to be the subject of proceedings in court, shall after the expiry of sixty days of its seizure, be so dealt with as the Controller may by special order direct.