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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001

(4)If crops of the land or processing units or ungathered products or other products belonging to a defaulter/guarantor are distrained, the distrainer may cause them to he sold, when fit for being reaped or gathered or may cause them to be reaped or gathered in the season and stored in a proper place until sold.