Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(28) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963 (28)Any sum falling due from the Registered Dealer under this agreement shall be recovered from him as an arrear of land revenue.
