Section 23(1)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 23(1)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994

(d)If on verification of the records produced by the applicant, the Commissioner is satisfied that the particulars given by the applicant in his application are incorrect or that the applicant has misrepresented certain facts, he shall, after giving the applicant an opportunity of being heard and recording the reasons in writing, reject the application and cancel the provisional registration certificate issued to the applicant from the date of its issue, not later than thirty days of the date of receipt of the application.

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State of Madhya Pradesh - Subsection

Section 23(1)(d) in The M.P. Vanijyik Kar Adhiniyam, 1994