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

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

State of Madhya Pradesh - Subsection

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

(c)affords an opportunity to the persons referred to in clause (b) of making a representation within such reasonable time as may be specified in the notice against the proposed confiscation; and

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State of Madhya Pradesh - Subsection

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