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

State of Bihar - Subsection

Section 68C(1) in Bihar Excise Act, 1915

(1)Notwithstanding anything contained in this Act or any other law for the time being in force, where anything liable for confiscation under this Act is seized or detained under the provisions of this Act, the officer seizing and detaining such property shall, without any reasonable delay produce the said property before the District Collector who has jurisdiction over the said area.