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State of Madhya Pradesh - Section

Section 8 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Rules, 1997

8. Refusal of application for registration and licence.

- The supervising authority may, after giving an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant refuse to grant or renew the certificate of registration and licence.