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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(6) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

(6)If the District Magistrate is of the opinion that the authorisation should not be issued to the applicant, he shall record his reasons therefor and as soon may be inform the applicant that authorisation is refused.