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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(b) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(b)if any reason for which the licensing authority could have refused to grant the licence to the money-lender under sub-section (3) of Section 4 is brought to the notice of that authority after the grant of the licence; or