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

State of Madhya Pradesh - Subsection

Section 15A(4) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(4)The Appellate Authority may, pass such orders of "interim" nature for custody, preservation or disposal (if necessary) of the subject-matter of confiscation, as may appear to be just or proper in the circumstances of the case.