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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(6)(a) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001

(a)Where a distrainer has reason to suppose that the produce of the mortgaged land and/or products of the unit financed belonging to the defaulter/guarantor is lodged within a dwelling house, the outer door of which is shut or within any apartment used as the residence for the women the distrainer shall represent the written fact to the officer-in-charge of nearest police station.