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[Cites 0, Cited by 0] [Section 359(5)] [Section 359] [Entire Act]

State of Madhya Pradesh - Subsection

Section 359(5)(i) in Criminal Courts - Rules and Orders

(i)Except in the case of perishable property at least a week shall ordinarily be allowed to elapse between attachment and sale, so as to give lime for notice of the intended sale to reach those interested.