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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(2)The Licensing Authority on receipt of such application may make enquiries about the working and management of the institution, call for such further information as he may find necessary and may, if satisfied, renew the licence subject to such further conditions or requirements, if any, as he may deem necessary.