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

State of Madhya Pradesh - Subsection

Section 15(8) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001

(8)At the appointed date, time and place the distrainer shall, subject to the order, if any, made under sub-section (3) of Section 23 of the Adhiniyam sell by auction the distrained properly or such other part thereof as may be necessary in one or more lots as the distrainer may consider desirable and dispose of the same to the highest bidder.