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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Madhya Pradesh - Subsection

Section 188(1) in The M.P. Municipal Corporation Act, 1956

(1)If any toll or cess import is not paid on demand, the officer empowered to collect the same may seize any article on which the cess on imports is chargeable, or any animal on which the toll is chargeable for any part of the burden borne by such animal, sufficient value to satisfy the demand.