Section 48(1)(b) in The M.P. Excise Act, 1915

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State of Madhya Pradesh - Subsection

Section 48(1)(b) in The M.P. Excise Act, 1915

(b)in any case in which any property has been seized as liable to confiscation under this Act, may at any time before an order of confiscation has been passed by a judicial Magistrate, release the same, on payment of the value thereof as estimated by the Excise Commissioner or the Collector.]

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State of Madhya Pradesh - Subsection

Section 48(1)(b) in The M.P. Excise Act, 1915