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

State of Madhya Pradesh - Subsection

Section 9(4) in The M.P. Dowry Prohibition Rules, 2004

(4)An application for renewal of certificate of recognition shall be submitted in Form 5 annexed to these rules in the manner prescribed in sub-rule (2) of Rule 9, which shall be processed as per the procedure laid down in sub-rule (3) and recognition shall be granted /renewed in cases, where the working of the institution or organization is reported to be fairly satisfactory.