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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(5) in The M.P. Shops and Establishments Act, 1958

(5)The Government may, by notification, require renewal of Registration Certificates issued under this section at such intervals not being less than [five years] [Substituted by M.P. Act No. 17 of 1995.], and on payment of such fee as may be prescribed.