Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7C(e) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982

(e)The surplus if any of the sale proceeds shall forthwith be credited to the fund of the Board and notice of such credit shall be given to the occupier and also to the person from whose custody the goods were seized;