Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(5) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984 (5)If the licence is lost or is mutilated, a certified copy of the same can be obtained from the licensing officer on payment of rupees ten for each licence.
