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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(5)(b) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964

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