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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(1) in The M.P. Vanijyik Kar Niyam, 1995

(1)Where any goods are released under clause (d) of sub-section (6) of Section 45, the officer releasing the goods shall obtain a receipt therefor from the dealer or person from whom the goods were seized.