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[Cites 0, Cited by 0] [Section 7C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7C(f) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(f)The person or the occupier may within one month of the date of notice make an application to the Secretary of the Board for refund of the surplus and the Secretary after such enquiry as he may deem fit refund the same to the person entitled thereto.]