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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(14) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(14)Text Books once sold or supplied shall not be taken back, but defectively printed or bound copies of Text Books, if returned in unused and unspoiled condition by the Registered Dealer to his Depot within a month from the date of their sale or supply shall be replaced by fair ones and both ways transportation charges shall be borne by the Depot.