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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The M.P. Stamp Rules 1942

(2)The licensing authority may in its discretion on being satisfied-
(a)that the applicant is over 21 years of age;
(b)that he is of good character; and
(c)that he has passed the [Higher Secondary Examination or High School Examination] of Madhya Pradesh Board of Secondary Education or an equivalent examination, grant a licence in Form B in Appendix III.