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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015

(3)Nothing in this section shall be deemed to apply to any article which under the orders of the Director General, has become the property of the person to whom the same was furnished.