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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(3) in The Poisons (Madhya Pradesh) Rules, 1960

(3)Any person desirous of obtaining a permit in Form B shall make an application in writing to the District Magistrate. The District Magistrate or the officer authorised by him in this behalf may grant or reject the application.