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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002

(1)No movable property of a non-perishable nature of which the Committee is in possession and the value of which is,more than one thousand rupees and no jewelleries shall be sold, pledged or otherwise alienated without the previous approval of the Commissioner.