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[Cites 0, Cited by 0] [Section 36C(1)] [Section 36C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36C(1)(ii) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

(ii)no attachment of the property shall be ordered, without obtaining the concurrence therefor of the Advisory Committee appointed by the State Government for the purpose :