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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(h) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(h)In case of excess supply of Text Books affected inadvertently by the Text Books Depot to a dealer it shall be binding on him either to return such excess supply immediately to the Text Books Depot concerned or remit its cost into the Treasury' under the Head of Account cited in Rule 16 and send the original receipted challan together with the indent covering the excess supply. Transportation charges incurred in returning such excess supply shall be borne by the Text Books Depot concerned.