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] [Entire Act] State of Madhya Pradesh - Section Section 9 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968 9. Refund of fees. - If the competent authority refuses to grant or renew any licence under Section 4, it shall order the refund of the fees paid thereof.
