Section 15(5A) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(5A)[ When the authorised officer having the jurisdiction over the case is himself involved in the seizure of investigation, the next higher authority may transfer the case to any other officer of the same rank for conducting proceedings under this section.] [Inserted by M.P. Act No. 14 of 2007.]
