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[Cites 0, Cited by 0] [Section 57(6)] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(6)(a) in The M.P. Vat Act, 2002

(a)direct the transporter not to part with the goods in any manner including re-transporting or rebooking, till a verification is done or an enquiry is made, which shall not take more than seven days;