Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Madhya Pradesh - Subsection Section 33(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (4)No licence shall be suspended or cancelled under this section without giving an opportunity to show cause against such suspension or cancellation.
