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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6)(i) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(i)may after considering the reply received in response to the opportunity given under sub-section (5), refuse amendment; and