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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7B(1) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(1)If an occupier does not pay to the Board any contribution or premium when due, the Secretary of the Board may cause to be served a notice on the occupier to pay the amount within the period specified therein, which shall not be less than fifteen days from the date of the service of the notice.