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

State of Madhya Pradesh - Subsection

Section 6(3) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(3)The Licensing Authority after such enquiry may, if satisfied, grant a licence in respect of such an institution in such form and to such conditions and requirement as may be prescribed, and the licence so granted shall remain in force for the calendar year and shall have to be renewed year after year.