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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(5) in The Bihar Saw Mills (Regulation) Act, 1990

(5)An order of confiscation under sub-section (1) or sub-section (3) or subsection (4) shall not be deemed to bar the imposition of any such other penalty to which the person from whom the property is seized is liable under this Act.