Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(ii) in The M.P. Riverine Fisheries Rules, 1972

(ii)Fee shall be charged for the month and under no circumstances the licence fee, full or part thereof shall be refunded to the licensee whether or not the use of the licence was actually made by him.