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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(4)(e) in The M.P. Van Upaj (Vyapar Viniyaman) Kastha Niyam, 1973

(e)The transport permit will be liable to be cancelled by an officer of and above the rank of the Officer issuing such permit if there is reason to believe that it has been misused or is likely to be misused.