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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(3)(ii) in The M.P. Vanijyik Kar Niyam, 1995

(ii)in the case of any such sale falling within clause (b) of Section 3 of the said Act, not later than three months from the date on which the sale was effected by transfer of documents of title to the goods.