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[Cites 0, Cited by 6] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(1) in Andhra Pradesh Excise Act, 1968

(1)Notwithstanding anything contained in this Act or any other law for the time being in force, where anything liable for confiscation under Section 45 is seized or detained under the provisions of this Act, the Officer seizing and detaining such property shall, without any unreasonable delay, produce the said seized property before the Deputy Commissioner of Prohibition and Excise who has jurisdiction over the area.