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[Cites 0, Cited by 0] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(7) in The Delhi Excise Act, 2009

(7)Any intoxicant, mahua flowers or molasses and any other property if confiscated in a case compounded under section 57 of the Act or in respect of which an offence has been committed and the offender is not known or cannot be found, shall be disposed of in the manner as prescribed.