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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(3)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)If no person claims the ownership of goods referred to in sub-clause (a) within fifteen days of the date of publication of the notice, such goods shall be put up for sale in auction by issue of a public notice. On the sale of such goods, the sale proceeds shall be deposited in the Government treasury as 'revenue deposit'.