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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)On the day the application is received, the said authority shall grant the applicant a provisional registration certificate in the prescribed form.