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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1)(d) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(d)Where the licence applied for is refused, the fee paid under clause (b) shall be refunded in full and where the application for the licence is withdrawn by the applicant before the licence is actually granted, the fee paid less ten percent thereof shall be refunded.