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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(b) in The M.P. Vanijyik Kar Niyam, 1995

(b)If the Registering Authority is satisfied that the registered dealer is not eligible to hold the recognition certificate, it shall, after giving the applicant a reasonable opportunity of being heard, reject the application and send an intimation thereof to him within fifteen days from the date of order of rejection.