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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in The Bihar Forest Produce (Regulation of Trade) Act, 1984

(2)On payment of such sum of money or such value or both as the case may be, to such officer the suspected person shall be discharged, the specified forest produce and other property, if any, seized, shall be released and no further, proceedings shall be taken against such person or property.