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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(b) in The M.P. Cotton Control Act, 1954

(b)The officer referred to in clause (a) shall have discretion either to entrust the remainder of the seized cotton to the occupier or person aforesaid or to make other arrangements for its safe custody. If the officer decides to entrust the cotton to the occupier or person aforesaid, such occupier or person shall take charge of the same and shall give an undertaking in writing to produce the said cotton before any Court when required to do so by the said officer.