Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68F] [Entire Act]

State of Bihar - Subsection

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

(1)Subject to the provisions of this Act when any article, animal or thing is duly confiscated either by the order of the court or otherwise, such article, animal or thing shall be made over to the Collector for disposal or be disposed of as prescribed.