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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(2) in The M.P. State Aid to Industries Act, 1958

(2)When any sum due as aforesaid is paid to the Director by the surety or is recovered from him or out of his property by the Director, the Director shall, on the application of the surety, so far as possible, recover the sum from the person aided and pay it to the surety.