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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Shops and Establishments Act, 1958

(3)The goods seized under sub-section (2) shall be returned to the person from whom they were seized on his depositing rupees [fifty] [Substituted by M.P. Act No. 19 of 1967.] as security for his appearance in the Court.