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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in The M.P. Nagar Palika (Registration of Coloniser, Terms and Conditions) Rules, 1998

(3)In case the application for registration is rejected, the Bank Guarantee [and] [Substituted by Notification No. 34-1893-XVIII-3-98, dated 7-7-1998.] the balance amount shall be refundable to the applicant after deducting twenty per cent amount of the registration fee deposited under sub-rule (2).