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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Anatomy Act, 1954

(2)An order of revocation passed under the provision of sub-section (1) shall specify the date with effect from which the licence shall cease to be in force, and shall be served, in such manner as the Government may by rule prescribe, upon the person whose licence has been revoked.