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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(5)(d) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(d)gives to the officer or person effecting the seizure and the person or persons to whom notice has been issued under clause (b), a hearing on the date to be fixed for such purpose.