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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(c) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(c)The dealer shall conduct his sales, from only one shop or Book stall at his own, in the area as specified in his Registration Card, and shall not sign, sublet or transfer to any other party any or whole part of his sale or interest against his agreement.