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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(5)(b) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(b)issues a notice in writing to the person from whom the property is seized, and to any other person who may appear to the authorised officer to have some interest in such property;