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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(e) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(e)if the licensee obstructs or wilfully refuses facilities to an Inspector appoint under Section 16 or other authority appointed under these regulations in the performance of his or its duties under these regulations or the rules made thereunder.