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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5)(v) in The M.P. Vanijyik Kar Niyam, 1995

(v)the permission granted under this rule shall be liable to be cancelled for breach of any of the terms and conditions subject to which it has been granted.