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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Madhya Pradesh - Subsection

Section 78(3)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994

(d)of any such particulars to a Civil Court in any suit to which the Government is a party and which relates to any matter arising out of any proceedings under this Act or the Act repealed by this Act; or