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[Cites 0, Cited by 0] [Section 32(10)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(10)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)If the dealer or person does not comply with any order passed by the State Government, the Commissioner may impose on him penalty under sub-section (9).