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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(3) in The M.P. Vanijyik Kar Adhiniyam, 1994

(3)before the High Court on an application under sub-section (2) of Section 70, or
(b)for any other reason to be recorded in writing, stay any proceeding or proceedings under Section 27 or Section 28 or Section 29 in respect of any dealer or class of dealers.