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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2)(h) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969

(h)
(i)the form in which, the authority to whom and the manner in which an application under sub-section (3) of Section 13 shall be made;
(ii)the fee for issue and renewal of a licence and the terms and conditions subject to which licence shall be granted under sub-section (4) of Section 13;
(hh)[ the form in which the intimation of proceedings tor confiscation of property shall be sent under sub-section (5) of Section 15; [Substituted by M.P. Act No. 15 of 1987 (w.e.f. 21-11-1986).]
(hhh)the form in which the appeal shall be preferred and the fee which shall be accompanied with such appeal and the form in which it shall be paid under sub-section (i) of Section 15-A].