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

State of Madhya Pradesh - Subsection

Section 9(a) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963

(a)On receipt of (he prescribed application forms through the Department Officers the Superintendent shall, after making such enquiry as he may deem fit, either consent to register the name of the dealer or refuse registration without assigning any reasons in which case the remitted amount of registration fee shall be refunded.