Section 19A in M.P. Document Writers Licensing Rules, 1966
19A. Of application by aggrieved person to State Government.
- The State Government may, on the application of any person aggrieved by the order of the Inspector General of Registration passed under Rule 19, call for and examine the record of any such case and after giving an opportunity to be heard to the applicant, pass such order as it thinks fit. The order passed by the State Government shall be final.
