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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(5) in M.P. Vat Rules, 2006

(5)A dealer or person claiming ownership of the goods seized under clause (a) of sub-section (6) of Section 55 or the person from whom the goods are seized shall file his objection, if any, under clause (h) of the said sub-section within fifteen days of the seizure of the goods or of the publication of notice-referred to in clause (a) of sub-rule (4) whichever is later.