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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(d) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964

(d)gives to the officer effecting the seizure and the person or persons to whom notice has been issued under clause (b), a hearing on the date to be fixed for such purpose.