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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(5) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006

(5)The Licensing Authority may at his/her own discretion, may refuse to grant or renew a Licence to such person, who is convicted of any offence under the Act or Rules made thereunder.