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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(2)The Director may, at any time, without assigning any reason, by order in writing, revoke any such licence and order the person to return to, the certified institution from which he was released.