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[Cites 0, Cited by 0] [Section 105I] [Entire Act]

Union of India - Subsection

Section 105I(3) in The Code of Criminal Procedure, 1973

(3)Where the person affected pays the fine due under sub-section (1), within such time as may be allowed in that behalf, the Court may, by order, revoke the declaration of forfeiture under section 105H and thereupon such property shall stand released.