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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45A(4) in M.P. Vat Rules, 2006

(4)If for reasons to be recorded in writing, the authority is not satisfied that the applicant has made bonafide use of the forms previously issued to him or that the requirements of the forms applied for are not bonafide, he shall reject the application.