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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(2) in The M.P. Vanijyik Kar Niyam, 1995

(2)The goods required to be disposed of by sale under clause (g) of sub-section (6) of Section 45 shall be disposed of in the manner laid down, for sale by or under the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).