Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73B] [Entire Act] State of Madhya Pradesh - Subsection Section 73B(6) in The M.P. Vanijyik Kar Niyam, 1995 (6)The order of the confiscation of the goods or the vehicle alongwith the goods shall be in Form 78 and a copy of the order shall be served on the transporter.
