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 4 in The Poisons (Madhya Pradesh) Rules, 1960 4. Licences by whom to be granted. - The grant or renewal of a licence to any applicant shall be at the discretion of the District Magistrate whose decision thereon shall be final.
