Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 7 in The Poisons (Madhya Pradesh) Rules, 1960 7. Revocation or cancellation of licences. - Notwithstanding anything contained in Rule 6, the District Magistrate may, for any sufficient cause revoke or cancel any licence granted under Rule 3.
