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 26(1)] [Section 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(1)(E) in The M.P. Licensing Board (Electrical) Regulations, 1960 (E)The licence, if granted, shall not be used by one whose licence stands cancelled or suspended under Regulation 31.]