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 427(25)] [Section 427] [Entire Act] State of Madhya Pradesh - Subsection Section 427(25)(g) in The M.P. Municipal Corporation Act, 1956 (g)the prohibition of all persons from selling in a private market in respect of which a licence has been refused, cancelled, or suspended: