Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 25 in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

25. flower of the Superintendent.

(a)The Superintendent may at his own discretion add to or subtract from or cancel the registration of the dealers at any time without assigning any reason or prior notice to that effect to the registered dealers.
(b)All such matters which have not been covered by the provisions of these rules, or disputes that may arise in regard to the sale of Text Books or otherwise, shall be decided by the Superintendent and his decision on these shall be deemed final and binding on the parties concerned.