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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(3)If the Inspector removes from the premises any books, accounts, records, files and documents he shall give to the persons in charge of the place from whose custody they were removed, a receipt describing the books, accounts, records, files and documents as removed by him.