Section 22(10)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

[Cites 0, Cited by 0] [Section 22(10)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(10)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)

(i)Any dealer whose application for registration is rejected under clause (c) of sub-section (4); or

(ii)any dealer whose registration certificate is cancelled under clause (d) or clause (e) of sub-section (9);