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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Madhya Pradesh - Subsection

Section 168(2) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(2)Subscription and contribution payable under this rule, which are not claimed within six months shall be transferred to the head "Deposits" and dealt with under the rules, applicable to "Deposits" generally. In the case of a subscriber's death, the six months' period shall be calculated from the date on which a registered notice in Form XXXI is sent to the person or persons specified in nomination referred to in Rule 156.