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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(6) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973

(6)A certificate of registration and a licence issued under this section shall, subject to the provisions of Section 5, be in force and shall be valid until (he 31st day of March, next following the date on which such certificate was issued.