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  • provisions of section 8 of Act III of 1867,
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citation codes
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  • provisions of section 8 of Act III of 1867,

    Emperor v. Kifayat

    Rafiq, J.:— I have read the order of reference of the learned Sessions Judge of Meerut. It appears to me that in view of the provisions of section 8 of Act III of 1867, the order about the forfeiture of the money seized at the house is correct, vide Emperor v. Tola, . Let the record be returned to the lower court.

    Reference rejected.

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    Emperor v. Kifayat
    (Dec 20, 1918)