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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Madhya Pradesh - Subsection

Section 56(6) in The M.P. Vat Act, 2002

(6)The Commissioner, in exercise of the powers under this section, shall on no account, remove or cause to be removed from the place, where he has entered any books of accounts, other documents or any cash, stock or other valuable articles and things.