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Cigarettes (Regulations of Production, Supply and Distribution) Act, 1975 14.Adjudication.- Any confiscation may be adjudged, costs may be ordered to be paid or penalty may be imposed,- (a) without any limit, by the principal civil court of original jurisdiction within the local limits of whose jurisdiction such confiscation has been made, costs have been ordered to be paid, or penalty has been imposed, as the case may be; (b) subject to such limits as may be specified by the Central Government in this behalf, by such other court, not below a civil court having pecuniary jurisdiction exceeding rupees five thousand, as the Central Government may, by notification in the Official Gazette, Authorise in this behalf.    |
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