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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(b) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(b)All such matters which have not been covered by the provisions of these rules, or disputes that may arise in regard to the sale of Text Books or otherwise, shall be decided by the Superintendent and his decision on these shall be deemed final and binding on the parties concerned.