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 12] [Entire Act] State of Madhya Pradesh - Subsection Section 12(2) in The M.P. Motor Transport Workers Rules, 1963 (2)If an application for the grant, renewal, amendment or issue of a duplicate of a certificate of registration is rejected, the fees paid therefor shall be refunded to the applicant.
