Section 31(8) in The M.P. Vanijyik Kar Niyam, 1995
(8)When the permission granted to a registered dealer under sub-rule (2) is revoked under sub-rule (7), the provisions of Sections 26, 27, 42 and 43 shall apply to such registered dealer in relation to the works contract in respect o which such permission had been granted to him.
