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[Cites 0, Cited by 0] [Section 15C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15C(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(2)Nothing hereinbefore contained shall be deemed to prevent any officer authorised in this behalf by the State Government from directing at any time the immediate release of any property seized under Section 15.