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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The M.P. Society Registrikaran Adhiniyam, 1973

(2)In order to secure compliance of the orders under sub-section (1), the Registrar may take or cause to be taken such steps and use or cause to be used such minimum force including Police Force as may be considered necessary.