Section 23(4)(a) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999

[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

(a)Cattle distrained as movable property of a loanee may be kept in custody in a cattle pound by the distrainer at his cost.

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