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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(b) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003

(b)If the licence holder desires to surrender his special licence, then the notified authority/officer after proper inquiry may take decision to refund or not to refund or to refund partly, the security amount deposited. The decision of the notified authority/officer will be final be binding on the licence holder.