Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14A(4) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964

(4)The Appellate Authority may, pass such orders of interim nature for custody, preservation or disposal, (if necessary) of the subject matter of confiscation, as may appear to be just in the circumstances of the case.