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[Cites 0, Cited by 0] [Section 106BD] [Entire Act]

State of Uttarakhand - Subsection

Section 106BD(3) in Uttarakhand Panchayati Raj Act, 2016

(3)If any quantity or excess quantity of such material be found it may be seized and held subject to such order as a magistrate may pass with respect to it.