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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Madhya Pradesh - Subsection

Section 135(2) in The M.P. Public Health Act, 1949

(2)Every application for a licence under sub-section (1) shall be in writing, shall contain such information as may be required by the authority to whom it is addressed, and shall be accompanied by such fee as may be prescribed for the grant of the licence.