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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Punjab - Subsection

Section 80(3) in The Punjab Excise Act, 1914

(3)Where any intoxicant has been seized under the provisions of this Act, the Collector, may in his discretion, at any time before a magistrate has passed an order under Section 78, sub-section (2), release it on receiving payment of the value thereof.