Section 4A(3)(g) in The M.P. Licensing Board (Electrical) Regulations, 1960

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State of Madhya Pradesh - Subsection

Section 4A(3)(g) in The M.P. Licensing Board (Electrical) Regulations, 1960

(g)to deal with applications and testimonials in respect of any matter arising due to the functions allotted to the Divisional Licensing Committee and to take such action as may be decided in case of application and testimonials found to be incorrect; and

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State of Madhya Pradesh - Subsection

Section 4A(3)(g) in The M.P. Licensing Board (Electrical) Regulations, 1960