Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(2) in The M.P. Game Act, 1935 (2)A licence shall become void at the expiration of the said period but may, on application of the licensee, be renewed by the [Collector] [Substituted by A.O. 1957.] for a like period.
