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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(6)(c) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001

(c)The distrainer may also in the presence of the Police Officer, after due notice given for the removal of women from their residence and after furnishing means for their removal in a suitable manner enter the said room and may distrain the produce of the mortgaged land or products of the financed unit or other movable property if any, deposited therein but such produce if found shall he removed immediately from such rooms after which they shall be left free to the former occupants.