Section 12(6) in The Maharashtra Shops and Establishments Act, 1948
(6)Subject to the provisions of the preceding sub-section, the provisions of the [Code of Criminal Procedure, 1898 (V of 1898)] [Sub-sections (3) to (6) were Substituted for the proviso by Bombay 28 of 1952, Section 6.], shall so far as they may be applicable, apply to the disposal of the goods seized under this section.]
