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] [Section 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(1) in The M.P. Kashtha Chiran (Viniyaman) Niyam, 1984 (1)Every licensee shall apply to the licensing officer for renewal of the licence at least one month before the expiry of the calendar year for which the licence is valid.
