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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(5) in The M.P. Vat Act, 2002

(5)Where an order for forfeiture is passed, the Commissioner shall publish or cause to be published in the prescribed manner a notice therefor for information of the persons from whom the amount so forfeited had been collected giving such details as may be prescribed.