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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(c) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(c)the period for which, the fee on the payment of which and the condition subject to which the licence may be renewed under sub-section (4) of Section 6;