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[Cites 0, Cited by 0] [Section 69(4)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(4)(b) in M.P. Vat Rules, 2006

(b)If no person claims the ownership of goods referred to in clause (a) within fifteen days of the date of publication of the notice, such goods shall be put up for sale in auction by issue of a public notice. On the sale of such goods, the sale proceeds shall be deposited in the Government Treasury as miscellaneous receipt.