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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Jharkhand - Subsection

Section 68(2) in Bihar Excise Act, 1915

(2)When the payments referred to in sub-section (1) have been duly made, the accused person, if in custody, shall be discharged, and the property seized (if any) shall be released, and no further proceedings shall be taken against such per-son or property.