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[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(6)(f) in The M.P. Vanijyik Kar Adhiniyam, 1994

(f)Where no security is furnished under clause (d), the dealer shall pay the amount of penalty, within thirty days of the service of the order imposing penalty on him and on payment of such amount goods seized shall be released forthwith.