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

State of Madhya Pradesh - Subsection

Section 4(3) in The M.P. Game Act, 1935

(3)A licence may be cancelled by the [Collector] [Substituted by A.O. 1957.] upon the conviction of the licensee for an offence against this Act, and no person, who has been convicted for such offence against this Act, and no person who has been convicted for such offence more than twice, shall be eligible for the grant or the renewal of a licence without the previous sanction of the State Government.