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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(6) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988

(6)The property seized under this section shall be kept in the custody of the authorized officer or with any third party until the compensation for compounding the offence is paid or until an order of the Magistrate directing its disposal is received.