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State of Madhya Pradesh - Section

Section 117 in The M.P. Public Health Act, 1949

117. Cancellation of registration by Court.

- When the registered keeper of a lodging-house is convicted of a offence under this Chapter or under Section 55 or a rule or bye-law applicable to him made under this Act, the Court by which he is convicted may cancel his registration as a lodging-house keeper and may order that he is disqualified for such period as the Court thinks lit for being again registered as such keeper.