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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(a) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(a)The dealer shall sell Text Books only to the bona fide purchasers at the prices printed on them. He shall charge actual packing, forwarding and postal charges or freight if the Text Books sold by him were to be delivered to the customer through Post or Rail.