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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(g) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(g)Text Books once sold or supplied shall not be taken back but defectively printed or bound copies or Text books if returned in unused and unspoiled condition by the dealer concerned within a month from the date of their purchase together with the number and date of despatch voucher and indent against which they were issued to him shall be replaced by fair ones and both ways transportation charges shall be borne by the Text Books Depot concerned.