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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(17) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(17)The Registered Dealer shall sell the Text Books at the price printed on them and not prices higher or lower than those printed on the books. He shall charge actual packing-forwarding and postal charges or freight, if the Text Books sold by him were to be delivered to the customer through post or Rail within the district mentioned above.