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[Cites 0, Cited by 0] [Section 73(3)] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(3)(a) in The M.P. Vanijyik Kar Niyam, 1995

(a)Where any goods stored or kept by a dealer or person in any of the premises referred to in clause (a) of sub-section (6) of Section 45 and disowned by such dealer or person are seized under the said sub-section, the particulars of such goods and the information about the seizure thereof shall be published in the form of a notice in the local newspapers.