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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(4)(ii) in The M.P. Vanijyik Kar Niyam, 1995

(ii)the date of communication of order to the dealer if the case falls in clause (b), clause (c), clause (d) or clause (e) of sub-section (9) of Section 22 :