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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1) in The Maharashtra Opium Smoking Act

(1)In the trial of offences under this Act, whether the accused is convicted or acquitted, the Court shall decide whether any article seized under this Act is liable to confiscation under the preceding section, and if it decides that the article is so liable, it may order its confiscation accordingly.