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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5)(d) in The M.P. Vanijyik Kar Niyam, 1995

(d)If the application for grant of licence under sub-rule (3) is received after the expiry of the period specified therefor, the licence shall not ordinarily be granted from the date specified in [clause (a) or clause (b) or clause (c) or clause (d)] [Substituted by Notification No. A-5-6-2000 ST-V(64) dated 23-7-2001.] but shall be granted from the date of application :